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State of Bihar - Section

Section 113 in The Bihar (Coal Mining) Area Development Authority Act, 1986

113. Magistrate's power to impose enhanced penalties.

- Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973, it shall be lawful for any Court of a Magistrate of the first class to pass any sentence authorised by this Act in excess of its power under the said section.