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State of Madhya Pradesh - Section

Section 30 in The Northern India Ferries Act, 1878

30. Power to try summarily.

- Any Magistrate or Bench of Magistrates having summary' jurisdiction under Chapter XVIII of the [Code of Criminal Procedure] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] may try any offense against this Act in manner provided by that Chapter.