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State of Madhya Pradesh - Section

Section 42 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

42. Code of Criminal Procedure to apply.

- Save as provided in this chapter, the provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall apply to an offence under this Act :Provided that if an offence punishable under this Act is also punishable under any other enactment for the time being in force then notwithstanding anything contained in that Act or in the Code of Criminal Procedure, 1973 (No. 2 of 1974) to the contrary the provisions of Sections 39, 40 and 41 of this Act shall apply.