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

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Dacoity Affected Areas Act, 1986

(2)While trying any scheduled offence, the special court may also try at the same trial any offence other than the scheduled offence with which a scheduled offender may be charged under any law for the time being in force.