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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Bihar - Subsection

Section 109(1) in Bihar Minor Mineral Rules, 2017

(1)A Special Judge may take cognizance of offences without the accused being committed to him for trial and, in trying the accused persons, shall follow the procedure prescribed by the Code of Criminal Procedure, 1973 (2 of 1974), for the trial of warrant cases by the Magistrates;