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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Chattisgarh - Subsection

Section 439(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)An offence punishable under sub-section (1) shall be cognizable and the provisions of the Code of Criminal Procedure, 1898. with respect to the cognizable offence shall, as far as may be applied thereto.