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[Cites 0, Cited by 0] [Section 14B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14B(4) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(4)For entertaining, hearing and deciding a revision under this section, the Court of Sessions shall, as far as may be, exercise the same powers and follow the same procedure as it exercises and follows while entertaining, hearing and deciding a revision under (he Code of Criminal Procedure, 1973 (No. 2 of 1974).