Section 199 — Offence triable where act is done or consequence ensues.

Bharatiya Nagarik Suraksha Sanhita, 2023
When an act is an offence by reason of anything which has been done and of a consequence which has ensued, the offence may be inquired into or tried by a Court within whose local jurisdiction such thing has been done or such consequence has ensued.

Official Hindi (PDF) ↗

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