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State of Chattisgarh - Section

Section 15 in Chhattisgarh State Upacharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010

15. Court competent to try offences under this Act.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974), no court inferior to that of a Magistrate of the first class shall try an offence punishable under this Act.