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State of Kerala - Section

Section 12 in The Kerala Money-Lenders Act, 1958

12. Cognizance of offences.

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), every offence punishable under section 13, section 17, section 18A. or section 18B shall be cognizable.
(2)No court inferior to that of a Judicial Magistrate of the First Class shall try any offence punishable under this Act.