LexSection 26 — Offences to be triable by a Magistrate of the first class and not to be compoundable.
The Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act, 1972
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898),-- (a) every offence against this Act shall be triable by a Magistrate of the first class, and (b) no offence against this Act shall be compoundable.Open in Lexace · Ask the AI about this section