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[Cites 0, Cited by 22] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(b) in The Code of Criminal Procedure, 1973

(b)any offence under any other law shall, when any Court is mentioned in this behalf in such law, be tried by such Court and when no Court is so mentioned, may be tried by -
(i)the High Court, or
(ii)any other Court by which such offence is shown in the First Schedule to be triable.