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[Cites 0, Cited by 0] [Section 265A(1)] [Section 265A] [Entire Act]

Union of India - Subsection

Section 265A(1)(b) in The Criminal Law (Amendment) Act, 2005

(b)a Magistrate has taken cognizance of an offence on complaint, other than an offence for which the punishment of death or of imprisonment for life or of imprisonment for a term exceeding seven years, has been provided under the law for the time being in force, and after examining complainant and witnesses under section 200, issued the process under section 204, but does not apply where such offence affects the socio- economic condition of the country or has been committed against a woman, or a child below the age of fourteen years.