Section 22(1)(ii) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

(ii)In respect of offences under other Acts, not exceeding five hundred rupees, subject to the maximum permissible for such offences.

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