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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011

(4)When trying any case, the Designated Court may also try any offence, other than an offence specified in section 6, with which the accused may, under the Code of Criminal Procedure, 1973, (2 of 1974) be charged at the same trial.