31. Summary trial of offences.-
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), every offence punishable under this Act shall be tried summarily.
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31. Summary trial of offences.- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), every offence punishable under this Act shall be tried summarily. |
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