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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(3)When trying an offence under this Act, a Designated Court may also try an offence other than an offence under this Act with which the accused may, under the Code of Criminal Procedure, 1973, be charged at the same trial.