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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(1)No offence under this Act, or any rule or bye-law made there under shall be tried by a Court other than that of a Presidency Magistrate or a Magistrate of the First Class or a Magistrate of the Second Class specially empowered in this behalf.