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State of Gujarat - Section

Section 41 in The Gujarat Agricultural Produce Markets Act, 1963

41. Trial of offences.

(1)No offence under this Act, or any rule or bye-law thereunder shall be tried by a Court inferior to that of a Magistrate of the First Class.
(2)Prosecutions under this Act may be instituted by any person duly authorised generally or specially in writing by the market committee in this behalf.