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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Gujarat - Subsection

Section 244(ii) in Gujarat High Court Rules, 1993

(ii)Procedure in non-summary trials, where the offences under section 45-J are not summarily triable, 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.