Section 14(3) in Transplantation of Human Organs and Tissues Act, 2010
(3)Notwithstanding anything in section 32 of the Code of Criminal Procedure, 1898 (Act V of 1898) it shall be lawful for a Magistrate referred to in sub-section (1) to pass any sentence authorized by this Act even if such sentence exceeds his powers under the said section.
