Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter I	Preliminary
4	Trial of offences under the Indian Penal Code and other laws
Description	(1) All offences under the Indian Penal Code (45 of 1860) shall be investigated, inquired into, tried, and otherwise dealt with according to the provisions hereinafter contained. (2) All offences under any other law shall be investigated, inquired into, tried, and otherwise dealt with according to the same provisions, but subject to any enactment for the lime being in force regulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences.