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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Chattisgarh - Subsection

Section 288(7) in The Chhattisgarh Municipalities Act, 1961

(7)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (V of 1898)] [Now Code of Criminal Procedure, 1973 (No. 2 of 1974).], an offence punishable under this section shall be cognizable.