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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Tamilnadu - Subsection

Section 15B(2)(b) in Tamil Nadu Prohibition Act, 1937

(b)any offence punishable with rigorous imprisonment for a term not exceeding five years may be tried by a Judicial Magistrate of the first class or a Metropolitan Magistrate; and