Section 41 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
41. Offences to be triable by a Court of Sessions.
- A person accused of an offence under this Act shall be committed to the Court of Sessions, and an offence under this Act shall be committed to the Court of Sessions, and an offence under this Act shall be triable exclusively by the Court.
