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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1) in The Bombay Habitual Offenders Act, 1959.

(1)Subject to the provisions of sub-section (3), the powers of the State Government under sections 11 and 12 may be exercised also by a Magistrate having power to act under section 110 of the Code, but without prejudice to the exercise of his powers under that section of the Code.