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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(1) in The West Bengal Vaccination Act, 1973

(1)All offences under this Act shall be cognizable and bailable and, subject to the provisions of any law for the time being in force for the trial of offences, such offences may be tried by a Magistrate not below the rank of the first class.