Section 4 in Bharatiya Nagarik Suraksha Sanhita, 2023
4. Trial of offences under Bharatiya Nyaya Sanhita, 2023 and other laws.
(1)All offences under the Bharatiya Nyaya Sanhita, 2023 shall be investigated, inquired into, tried, and otherwise dealt with according to the provisions hereinafter contained.(2)All offences under any other law shall be investigated, inquired into, tried, and otherwise dealt with according to the same provisions, but subject to any enactment for the time being in force regulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences.[Similar to Section 4 from Old CrPC-Also Refer]
