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State of Jharkhand - Section

Section 86 in Bihar Excise Act, 1915

86. Magistrate having jurisdiction to try offences.

- No Magistrate other than-
(a)a Magistrate whose powers are not less than those of a Magistrate of the second class, or
(b)a Magistrate of the third class specially empowered by the District Magistrate in this behalf.
shall try any offence punishable under this Act.