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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(1) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(1)No court other than the Court of a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of the First Class shall take cognizance of, or try, an offence under this Act.