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State of West Bengal - Section

Section 14 in The West Bengal Gambling and Prize Competitions Act, 1957

14. Offences by whom triable.

- Offences punishable under this chapter shall be triable by any magistrate having jurisdiction in the place where the offence is committed.But such magistrate shall be restrained within the limits of his jurisdiction under the Code of Criminal Procedure as to the amount of fine or imprisonment he may inflict.