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[Cites 0, Cited by 0] [Section 99C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 99C(2) in The M.P. Municipalities Act, 1961

(2)An offence punishable under sub-section (1) shall be cognizable and the provisions of the Code of Criminal Procedure, 1898 (No. 5 of 1898), with respect to the cognizable offence shall as far as may be, apply thereof.]