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[Cites 0, Cited by 74] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(1) in The Code of Criminal Procedure, 1973

(1)When a person is accused of more offences than one of the same kind committed within the space of twelve months from the first to the last of such offences, whether in respect of the same person or not, he may be charged with, and tried at one trial for, any number of them not exceeding three.