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NCT Delhi - Section

Section 14 in The Delhi Public Gambling Act, 1955

14. Offences by whom triable

Offences punishable under this Act shall be triable by any Magistrate having jurisdiction in the place where the offence is committed.But such Magistrate shall be restrained within the limits of his jurisdiction under the Code of Criminal Procedure, 1898 as to the amount of fine or imprisonment he may inflict.