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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(2)Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898, (V of 1898), it shall be lawful for a Magistrate trying offences under this Act to pass sentences of fine or to award any punishment under this Act in excess of his powers.