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[Cites 0, Cited by 3] [Section 306(5)] [Section 306] [Entire Act]

Union of India - Subsection

Section 306(5)(a) in The Code of Criminal Procedure, 1973

(a)commit it for trial -
(i)to the Court of Session if the offence is triable exclusively by that Court or if the Magistrate taking cognizance is the Chief Judicial Magistrate;
(ii)to a Court of Special Judge appointed under the Criminal Law Amendment Act, 1952 (46 of 1952), if the offence is triable exclusively by that Court;