Section 115H(7) in The Gujarat Co-Operative Societies Act, 1961
(7)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) it shall be lawful for the Metropolitan Magistrate or the Magistrate of the First Class to pass a sentence of imprisonment or a fine on any person in excess of his powers under Section 29 of that Code.
