Offences to be triable by a Magistrate of the first class and not to be compoundable | Richardson and Cruddas Ltd. (Acquisition and Transfer of Undertaking) Act, 1972 | Bare Acts | Law Library

26. Offences to be triable by a Magistrate of the first class and not to be compoundable.-

Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898),-

(a) every offence against this Act shall be triable by a Magistrate of the first class, and

(b) no offence against this Act shall be compoundable.

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