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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Punjab - Subsection

Section 151(2) in Punjab Municipal Act, 1911

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under this section shall be cognizable ; and notwithstanding anything contained in this Act, a court may take cognizance of such an offence in the manner provided by Section 190 of the Code of Criminal Procedure, 1888.