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State of Gujarat - Section

Section 5 in The Bombay Prevention of Ex-Communication Act, 1949

5. Jurisdiction under this Act.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (V of 1898), no Court inferior to that of [***] [The words 'a Presidency Magistrate or' deleted by A.O., 1960.]a Magistrate of the First Class shall try any offence punishable under Section 4.