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State of Jammu-Kashmir - Section

Section 45 in The Jammu and Kashmir Development Act, 1970

45. Magistrate' power to impose enhanced penalties.

- Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1989, it shall be lawfull for any Court of a Judicial Magistrate of the first class to pass any sentence authorised by this Act in excess of its powers under the said section.