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[Cites 0, Cited by 0] [Section 49D(9)] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(9)(ii) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(ii)Notwithstanding anything contained in Section 260 or Section 262 of the Code of Criminal Procedure, 1973, every offence punishable under this Act shall be tried in a summary way by the Special Court and the provisions of the Sections 263 to 265 of the said Code shall, as far as may be apply to such trial.