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[Cites 0, Cited by 0] [Section 343] [Entire Act]

Union of India - Subsection

Section 343(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)This section applies to-(a) any offence triable exclusively by the Court of Session or by the Court of a Special Judge appointed under any other law for the time being in force;(b) any offence punishable with imprisonment which may extend to seven years or with a more severe sentence.