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State of Kerala - Section
Section 55A in Abkari Act, 1 of 1077
55A. [ [Omitted by Act No. 16 of 1997.]
x x x ]| 55A. Magistrates of second class to have power to impose minimum penalties for certain first offences.- Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), it shall be lawful for a Magistrate of the Second class to pass the minimum sentence mentioned in paragraph (i) of the proviso to clause (1) of Section 55, for a first offence referred to in that paragraph, in excess of his powers under Section 32 of the said Code. |