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State of Tamilnadu - Section

Section 19 in Tamil Nadu Pawn Brokers Act, 1943

19. [ Jurisdiction to try offences. [Substituted for section 19 by section 12 of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).]

- No Court inferior to that of a Chief Metropolitan Magistrate or a Chief Judicial Magistrate shall try any offence punishable under section 16-A.]