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[Cites 0, Cited by 14] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(1)When trying any offence, a Designated Court may also try any other offence with which the accused may, under the Code, be charged at the same trial if the offence is connected with such other offence.