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Section 5 in The Code Of Criminal Procedure, 1973 ["Complete Act"]

Citedby 727 docs - [View All]

Ajit Kumar Palit vs The State on 19 May, 1961

M.M. Gandhi vs State Of Mysore on 26 November, 1959

Lt. Col. G.K. Apte And Ors. vs Union Of India (Uoi) And Ors. on 22 May, 1969

Naga People''S Movement, Of Human ... vs Union Of India on 27 November, 1997

Smt. Neera Yadav vs C.B.I. (Bharat Sangh) on 28 November, 2005


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Central Government Act
5. Saving. Nothing contained in this Code shall, in the absence of a specific provision to the contrary, affect any special or local law for the time being in force, or any special jurisdiction or power conferred, or any special form of procedure prescribed, by any other law for the time being in force.
CHAP CONSTITUTION OF CRIMINAL COURTS AND OFFICES CHAPTER II CONSTITUTION OF CRIMINAL COURTS AND OFFICES