Section 17 in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
17. Power of the magistrate to pass sentence.
- Notwithstanding anything contained in Section 32 of the [Code of Criminal Procedure, 1898,] [See now Cr.P.C. 1973.] a magistrate of the first class may pass any sentence provided for any offence punishable under this Act and provisions of the said Code shall be deemed to have been amended accordingly.
