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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999

(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and, in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973, for the trial of warrant cases by Magistrates.