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[Cites 0, Cited by 1] [Section 42(4)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4)(b) in The Food Safety And Standards Act, 2006

(b)a Special Court in case of offences punishable with imprisonment for a term exceeding three years where such Special Court is established and in case no Special Court is established, such cases shall be tried by a court of ordinary jurisdiction.