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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(1) in The Assam Agricultural Produce Market Act, 1972

(1)No offence under this Act, or any rule or bye-law framed thereunder shall be tried by a Court other than that of a Judicial Magistrate of the First Class or a Judicial Magistrate of the Second Class, specifically empowered in this behalf by the State Government.