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NCT Delhi - Section

Section 55 in The Delhi Excise Act, 2009

55. Magistrate’s power to impose enhanced penalties.

- Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Metropolitan Magistrate to pass any sentence, authorised by this Act, except a sentence of imprisonment for life or for a term exceeding six years, in excess of his powers under the said section.