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[Cites 0, Cited by 3] [Entire Act]

State of Punjab - Section

Section 13 in The Punjab New Capital (Periphery) Control Act, 1952

13. Trial of offences.

- No court inferior to that of a [Judicial Magistrate] [Substituteed for 'Magistrate' by Punjab Act 25 of 1964.] of the first class shall be competent to try any offence punishable under this Act.