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State of Tamilnadu - Section

Section 8 in Nilgiris Game and Fish Preservation Act, 1879

8. Procedure under this Act.

- The provisions of the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], relating to the summoning and examination of persons accused and witnesses and to the levying of penalties shall be applied to proceedings under this Act.