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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(3)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence punishable under clause (b) shall be tried in a summary way by a Magistrate of the First Class specially empowered in this behalf by the Government.