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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001

(1)No court other than the court of a Metropolitan Magistrate or Judicial Magistrate First-Class shall take cognizance of and try an offence under this Act.