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Union of India - Section
Section 8 in The Prevention of Seditious Meetings Act, 1911
8. Cognizance of offences
.No Court inferior to that of a Presidency Magistrate or of a Magistrate of the first class or Sub-Divisional Magistrate shall try any offence against this Act.| [Gujarat].Same as that of Maharashtra.Gujarat A.L.O., 1960.[Maharashtra].In its application to the State of Bombay (which expression shall stand modified), the words or Sub-Divisional Magistrate shall be deleted.Bombay Act 23 of 1951, Section 2 and Sch. |