Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to-- (i) any offence punishable under any of the enactments 1 [or provisions, if any, thereof] specified in the Schedule; or (ii) any other offence, which under the provisions of that Code, may be tried along with such offence, and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the Court having jurisdiction as if the provisions of that Chapter were not enacted.Open in Lexace · Ask the AI about this section
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