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[Cites 0, Cited by 7] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Code of Criminal Procedure, 1973

(4)The Sessions Judge of one sessions division may be appointed by the High Court to be also an Additional Sessions Judge of another division, and in such case he may sit for the disposal of cases at such place or places in the other division as the High Court may direct.