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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence made punishable by a Scheme or an abetment thereof shall be triable only by a Metropolitan Magistrate or a Magistrate of the first class.