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[Cites 0, Cited by 5] [Section 26] [Entire Act]

Union of India - Subsection

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

(a)any offence under the Indian Penal Code (45 of 1860) may be tried by -
(i)the High Court, or
(ii)the Court of Session, or
(iii)any other Court by which such offence is shown in the First Schedule to be triable;