Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 144] [Entire Act] Union of India - Section Section 21 in The Coinage Act, 2011 21. Offences may be tried summarily.— Notwithstanding anything contained in section 260 of the Code of Criminal Procedure, 1973 (2 of 1974), offences under this Act may be tried summarily by a Judicial Magistrate of the first class or a Metropolitan Magistrate.
