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Union of India - Section

Section 132 in Motor Vehicles Act, 1939

132. Jurisdiction of Courts.

- No Court inferior to that of a [Metropolitan Magistrate] [Substituted for the words 'Presidency Magistrate' by Act 47 of 1978, section 37 (w.e.f. 16.1.1979).] or a Magistrate of the second class shall try any offence punishable under this Act or any rule made thereunder.