Section 2(1)(e) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000

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State of Odisha - Subsection

Section 2(1)(e) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000

(e)"Petty Offences" means the offences under -

(i)the sections listed in the Tables under Section 320 of the Code excluding the offences under Sections 324, 325, 335, 344, 357, 379, 381, 406, 407, 408, 411, 414, 418, 419, 420, 429, 430, 451 and 494 of the Indian Penal Code, i860;

(ii)Sections 160, 188, 279, 294 and 336 of the Indian Penal Code; and

(iii)all offences under any Act which are punishable up to 2 year's imprisonment;

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State of Odisha - Subsection

Section 2(1)(e) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000