Section 119(2) in Arunachal Pradesh Co-operative Societies Act, 1978
(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, it shall be lawful for a Magistrate of the First Class or a Magistrate of the Second Class to pass a sentence of fine on any person convicted of an offence under Clause (b) of Section 117 as provided under Section 118 in excess of his powers under Section 29 of that Code.
