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

State of Uttar Pradesh - Subsection

Section 21(i) in The General Rules (Criminal), 1977

(i)in the Court of a Magistrate taking cognizance of an offence, as soon as cognizance is taken ; but if the case is at once transferred under Section 192 of the Code, it shall not be numbered as a case ;