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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(3) in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011

(3)The provisions of the Code of Criminal Procedure, 1973, shall, so far as may be, apply to the proceedings before a Fast-Track Court, and for the purpose of the said provisions, a Fast-Track Court shall be deemed to be a Magistrate.