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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Punjab Fruit Nurseries Act, 1961

(2)No Court inferior to that of a [Judicial Magistrate] [Substituted for the words 'Magistrate of the first class' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] of the first class shall try any offence punishable under this Act.