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State of Rajasthan - Section

Section 5 in Rajasthan Prevention of Juvenile Smoking Act, 1950

5. Summary jurisdiction

- Notwithstanding anything contained in the Code of [Criminal Procedure, 1898] [Now see Code of Criminal Procedure 1973 (2 Of 1974)] of the Central Legislature [- - -] offences under this Act may be tried by any Magistrate or Bench of Magistrates in the manner provided for summary trial in that Code.