Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 82 in The Bengal Excise Act, 1909

82. Magistrates having jurisdiction to try offences.

- No Magistrate other than-
(a)[*****]
(b)a Magistrate whose powers are not less than those of a Magistrate of the second class; or
(c)a Magistrate of the third class, specially empowered by the District Magistrate in this behalf,
shall try any offence punishable under this Act.