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[Cites 0, Cited by 0] [Section 742(4)] [Section 742] [Entire Act]

State of Rajasthan - Subsection

Section 742(4)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)Procedure in non summary trials. - Where the offences triable under section 45-J are not tried summarily, the procedure provided in the Code of Criminal Procedure for the trial of warrant cases shall, so far as it is not inconsistent with the provisions of the Act, be applicable.