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Union of India - Section

Section 9 in The Criminal Law Amendment Act, 1932

9. Procedure in offences under the Act

.Notwithstanding anything contained in the [Code ofCriminal Procedure, 1898 (5 of 1898)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).],
(i)no Court inferior to that of a Presidency Magistrate or Magistrate of the first class shall try any offence under this Act;
(ii)an offence punishable under section [* *] 5 [* *] 7 shall be cognizable by the police;
[* **] [Clause (iii) repealed by Criminal Law Amendment Act, 1935, Section 5.]
(iv)an offence punishable under section 7 shall be non-bailable.
[Andhra Pradesh].In its application to the State of Andhra Pradesh,(1) for the words Code of Criminal Procedure, 1898, substitute Code of Criminal Procedure, 1973;(2) in Cl. (i), the words Presidency Magistrate or shall be omitted.Andhra Pradesh Act 25 of 1979, Section 5 (w.e.f. 9-10-1979).[Punjab, Haryana and Chandigarh].In its application to the States of Punjab and Haryana and Union territory of Chandigarh, in Cl. (i) of Section 9, for the words Magistrate of the first class, substitute Judicial Magistrate of the first class.Punjab Act 25 of 1964; Central Act 31 of 1966, Sections 29 and 89; Haryana A.L.O., 1968.