- No court inferior to that of a salaried [presidency magistrate] [According to clauses (a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), any reference to a Magistrate of the first class shall be construed as a reference to a Judicial Magistrate of the first class and any reference to a Presidency Magistrate shall be construed as a reference to a Mesrcpolitan Magistrate with effect no and from 1-4-1947.] or a salaried magistrate of the first class shall try any offence under this Act.
