Section 7(2) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(2)If, in the course of any trial of any offence under this Act, it is found that the accused person has committed any other offence under this Act or under any other law, the Special Court may convict such person of such other offence and may pass any sentence authorised by this Act or, as the case may be, such other law, for the punishment thereof.
