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18. [Offences under this Act to be "offences" within the meaning of Penal Code.] Rep. by theRepealing Act, 1874 (16 of 1874), s. 1 and the Schedule, Pt. I. 1. See now the Code of Criminal Procedure, 1973 (2 of 1974). 2. The words and brackets "and such fines shall (subject to the provisions contained in the last preceding section) be applied as theLieutenant-Governor or Chief Commissioner, as the case may be, shall from time to time direct" rep. by the A. O. 1937.    |
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