Section 12A(2)(b) in The Essential Commodities Act, 1955

[Cites 0, Cited by 3] [Section 12A(2)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(2)(b) in The Essential Commodities Act, 1955

(b)where any notification issued under sub-section (1) in relation to a special order is in force, the contravention of such special order, shall be tried in a summary way by a Judicial Magistrate of the First Class specially empowered in this behalf by the State Government or by a Metropolitan Magistrate and the provisions of sections 262 to 265 (both inclusive) of the said Code shall, as far as may be, apply to such trial:

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Union of India - Subsection

Section 12A(2)(b) in The Essential Commodities Act, 1955