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State of Sikkim - Section

Section 42 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981

42. Cases to be tried summarily.

- In the trial of offences punishable under this Act, the Magistrate shall follow the procedure laid down in the Code of Criminal Procedure, 1898 (5 of 1898), for trial of offences in, a summary way.