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Union of India - Section
Section 18 in The Prize Competitions Act, 1955
18. Jurisdiction to try offences.
No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act.| Punjab:In its application to the State of Punjab, in section 18, for the word "a Magistrate" substitute the words "a Judicial Magistrate". - Punjab Act 25 of 1964, section 2 and Scheme, Pt. II (2-10-1964). |