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[Cites 0, Cited by 0] [Section 425(1)] [Section 425] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 425(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)the rules and the regulations made thereunder, and may prescribed the time within which and the place at which such Judicial Magistrate or Judicial Magistrates shall sit for such trial of offences.