Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIV	Conditions Requisite For Initiation Of Proceeding
193	Cognizance of offences by Courts of Session
Description	Except as otherwise expressly provided by this Code 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 Code.