Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 7 in The West Bengal Undesirable Advertisements (Control) Act, 1948 7. Jurisdiction to try offences. - No Magistrate other than a Presidency Magistrate or a Magistrate of the First Class shall try an offence punishable under this Act.
