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10. Saving of pending proceedings under sections 108, 109 and 110.-

All proceedings under sections 108, 109 and 110 of the principal Act, pending before any Judicial Magistrate of the first class immediately before the commencement of this Act shall, notwithstanding anything contained in this Act, be dealt with as if this Act had not been enacted.



Code of Criminal Procedure (Amendment) Act, 1980 Back




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