44. Jurisdiction of courts.-
No Court inferior to that a Presidency Magistrate or a Magistrate of the First Class shall try any offence punishable under this Act.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
44. Jurisdiction of courts.- No Court inferior to that a Presidency Magistrate or a Magistrate of the First Class shall try any offence punishable under this Act. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
