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

State of Puducherry - Subsection

Section 17(1) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and, in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) for the trial of sessions cases.