Section 32 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
32. Jurisdiction of Magistrate.
- No Magistrate, other than [a Judicial Magistrate] [Substituted by Act No. XL of 1966.] of the first class or a [Judicial Magistrate] [Substituted by Act No. XL of 1966.] of a second class specially empowered in this behalf by the [High Court] [Substituted by Act No. XL of 1966.] shall try any offence punishable under this Act.
