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State of Madhya Pradesh - Section

Section 3 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

3. Powers of Courts.

- The powers conferred on Courts by this Act, shall be exercised only by the High Court, a Court of Session, a Magistrate of the first class or a Juvenile Court and may be exercised by such Courts whether the case comes before them originally or on appeal or revision.