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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of Gujarat - Subsection

Section 427(3) in The Gujarat Provincial Municipal Corporations Act, 1949

(3)Notwithstanding anything contained in section 200 of the said Code, it shall not be necessary in respect of any offence against this Act or any rule, regulation or bye-law made thereunder, to examine the complainant when the complaint is presented in writing.