24. Jurisdiction to try offences under this Act.-
No court inferior to that of a presidency magistrate or a magistrate of the first class shall take cognizance of or try any offence punishable under this Act.
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24. Jurisdiction to try offences under this Act.- No court inferior to that of a presidency magistrate or a magistrate of the first class shall take cognizance of or try any offence punishable under this Act. |
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