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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in Gujarat Compulsory Primary Education Act, 1961

(2)A court of a Judicial Magistrate taking cognizance of any offence under clause (a) of sub-section (1) shall try the case summarily in the manner v of provided in section 263 of the Code of Criminal Procedure, 1898 (V of 1898).