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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1A) in The Code Of Criminal Procedure (West Bengal Amendment) Act, 1988

(1A)The provisions of sub-section (1) shall have effect notwithstanding anything to the contrary contained elsewhere in this Act or in any judgement, decree or order of any Court, tribunal or other authority.".