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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(8) in Delhi and Ajmer Rent Control Act, 1952

(8)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Act 5 of 1898), any magistrate of the first class may pass a sentence of fine exceeding one thousand rupees on a person convicted of an offence punishable under sub-section (1).