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[Cites 0, Cited by 0] [Section 14AC] [Entire Act]

Union of India - Subsection

Section 14AC(2) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(2)No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act or Scheme or the Pension Scheme or the Insurance Scheme.