Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XV	Complaints To Magistrates
201	Procedure by Magistrate not competent to take cognizance of the case
Description	If the complaint is made to a Magistrate who is not competent to take cognizance of the offence, he shall, - (a) if the complaint is in writing, return it for presentation to the proper Court with an endorsement to that effect; (b) if the complaint is not in writing, direct the complainant to the proper Court.