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State of Jharkhand - Section

Section 7 in Bengal Cruelty to Animals Act, 1869

7. Trial of offences out of Calcutta.

- Every charge of an offence against the provisions of this Act, alleged to have been committed out of Calcutta, may be heard and determined by any officer authorized to exercise any of the powers of Magistrate in the place in which such offence may be alleged to have been committed, and the provisions of the Code of Criminal Procedure shall apply to trial of every such charge.