LexSection 213 — Cognizance of offences by Court of Session.
Bharatiya Nagarik Suraksha Sanhita, 2023
Except as otherwise expressly provided by this Sanhita or by any other law for the time being in force, no Court of Session shall take cognizance of any offence as a Court of original jurisdiction unless the case has been committed to it by a Magistrate under this Sanhita.Open in Lexace · Ask the AI about this section