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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

(1)Offences under section 17 shall be triable by a Judicial Magistrate of the competent jurisdiction under the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974)