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State of Gujarat - Section

Section 19 in The Gujarat Motor Vehicles Tax Act, 1958

19. Trial of offences.

- No court inferior to that of [****] [The words 'a Presidency Magistrate or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] a magistrate of the Second Class shall try an offence punishable under this Act.