LexSection 21 — Offences may be tried summarily.
The Coinage Act, 2011
Notwithstanding anything contained in section 260 of the Code of Criminal Procedure, 1973 (2 of 1974), offences under this Act may be tried summarily by a Judicial Magistrate of the first class or a Metropolitan Magistrate.Open in Lexace · Ask the AI about this section