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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(3)Notwithstanding anything contained in section 32 of Code of Criminal Procedure, 1973, it shall be lawful for any court of a magistrate of the first class to pass any sentence authorised by this Act, in excess of its power under the said section.