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[Cites 0, Cited by 0] [Section 517(1)] [Section 517] [Entire Act]

State of Jharkhand - Subsection

Section 517(1)(b) in Jharkhand Municipal Act, 2011

(b)the rules and the regulations made thereunder, and may prescribe the time within which, and the place at which, such Judicial Magistrate or Judicial Magistrates shall sit for such trial of offences.