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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(2)While trying an offence under this Act, a Special Court shall also try an offence other than an offence under this Act, with which the accused may, under the Code of Criminal Procedure, Samvat 1989, be charged at the same trial.