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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(2) in The Andhra Pradesh (Andhra Area) District Police Act, 1859.

(2)Committal by Magistrate of serious cases.Provided always that nothing in the three last preceding sections shall be deemed to preclude the Magistrate from committing for trial any cases of this nature too serious for his cognizance.