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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(2) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010

(2)When trying any offence under this Act, the Magistrate may also try any other offence with which a person may be charged in the same trial if the offence is connected with such other offence or offences.