Section 37(ii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(ii)[ the offences specified in sections 48, 49, 50, 50-A, 50-B and 55 and sub-section (1) of section 56 shall be triable summarily.] [Clause (ii) of section 38 substituted by Act VII of 1956.]
