Section 60(2) in The Bombay Shops and Establishments Act, 1948
(2)No Court inferior to that of [***] [The words 'a Presidency Magistrate or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) order, 1960.] Magistrate of the second Class shall try any offence against this Act or any rule or order made thereunder.
