[Cites 0, Cited by 24]
[Section 30]
[Entire Act]
Union of India - Subsection
Section 30(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
| Prior to substitution section 30 read as;30. Cognizance of offence.- No Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class shall try an offence punishable under this Act. |