27. Offences triable by Court of Session.-
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), all offences under this Act shall be triable by the Court of Session.
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27. Offences triable by Court of Session.- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), all offences under this Act shall be triable by the Court of Session. |
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