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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Tamilnadu - Subsection

Section 15B(2)(a) in Tamil Nadu Prohibition Act, 1937

(a)any offence punishable with rigorous imprisonment for a term not exceeding three years may be tried by a Judicial Magistrate of the second class or a Special Judicial Magistrate appointed under section 13 of the said Code ;