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The Bharatiya Nagarik Suraksha Sanhita, 2023 284. Summary trial by Magistrate of second class. The High Court may confer on any Magistrate invested with the powers of a Magistrate of the second class power to try summarily any offence which is punishable only with fine or with imprisonment for a term not exceeding six months with or without fine, and any abetment of or attempt to commit any such offence.    |
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