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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953

(3)No Court inferior to that of a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of the first class shall try any offence under this Act.