Section 132(2) in Rajasthan Co-operative Societies Act, 1965
(2)Notwithstanding anything contained in the Code of Criminal Procedure, [ 1973 (Central Act 2 of 1974),] [Substituted by Rajasthan Act No. 2 of 1991 [10.1.91.]] it shall be lawful for a Magistrate of the First Class to pass a sentence of fine on any person convicted of an offence under clause (c) of section 130 as provided under section 131, in excess of his powers under section 32 of that Code.
