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Drugs and Cosmetics Act, 1940 36. Magistrate’s power to impose enhanced penalties Notwithstanding anything contained in 174[***] 175[the Code of Criminal Procedure, 1973], it shall be lawful for 176[any Metropolitan Magistrate or any Judicial Magistrate of the first class] to pass any sentence authorized by this Act in excess of his powers under 174[***] the said Code.    |
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