Section 17B(1) in The Maharashtra Labour Welfare Fund Act, 1953
(1)No Court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [These words were substituted for the words 'Presidency Magistrate or Magistrate of the first class' by Maharashtra 10 of 1987, Section 4.] shall try any offence punishable under section 17A.
