Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XVII	The Charge
261	Summary trial by Magistrate of the second class
Description	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.