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Union of India - Section

Section 9 in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017

9. Special provisions relating to offences

Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973, the court of a Magistrate of the First Class or the court of a Metropolitan Magistrate may impose a fine, for contravention of the provisions of this Act.