Section 34(2) in The Industrial Disputes Act, 1947
(2)No Court inferior to that of [a Metropolitan Magistrate or a Judicial Magistrate of the first class] [ Substituted by Act 46 of 1982, Section 20, for " a Presidency Magistrate or a Magistrate of the first class" (w.e.f. 21.8.1984).] shall try any offence punishable under this Act.
