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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Andhra Pradesh - Subsection

Section 139(3) in Andhra Pradesh Capital Region Development Authority Act, 2014

(3)Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1973, it shall be lawful for any court of a Magistrate of the first class to pass any sentence authorised by this Act in excess of its power under the said section.