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State of Andhra Pradesh - Section

Section 62 in Andhra Pradesh Excise Act, 1968

62. Magistrate's power to impose enhanced penalties.

- Notwithstanding anything in Section 29 of the Code of Criminal Procedure, 1973 it shall be lawful for any Magistrate of the first class to pass any sentence authorised by this Act in excess of his powers under Section 32 of the said Code.