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[Cites 0, Cited by 0] [Section 742] [Entire Act]

State of Rajasthan - Subsection

Section 742(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)What offences to be tried summarily. - All offences punishable under the Act or under the Indian Companies Act. 1913 or under the Companies Act, 1956. may be tried summarily provided they are punishable with imprisonment not exceeding three years with or without fine.