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 4] [Entire Act] State of Gujarat - Section Section 65 in The Bombay Stamp Act, 1958 65. Jurisdiction to try offences. - No Court inferior to that of [***] [The words 'a Presidency Magistrate or' were omitted by the Gujarat Adaptation of laws (State Concurrent Subjects) order, 1960.] a Magistrate of the second class shall try any offence under this Act.
