32. Jurisdiction to try offences.-
No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
32. Jurisdiction to try offences.- No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
