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Union of India - Section

Section 65 in Inland Vessels Act, 1917

65. Jurisdiction of Magistrates.

Except in the case of an offence against any rule made under section 53, no Magistrate shall try an offence under this Act, or any rule made thereunder, unless he is a Presidency Magistrate, or a Magistrate whose powers are not less than those of a Magistrate of the first class.