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[Cites 0, Cited by 29] [Entire Act]

Union of India - Section

Section 9 in The Prize Chits and Money Circulation Schemes (Banning) Act, 1978

9. Power to try offences.—

No court inferior to that of a Chief Metropolitan Magistrate, or as the case may be, Chief Judicial Magistrate, shall try any offence punishable under this Act.