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22. Jurisdiction. AMagistrate of the third class shall not have jurisdiction to try any person charged with an offence against this Act. 1. Subs. by the A.O. 1937, for "the Govt.". 2. For such rules,seeGazette of India, 1934, Pt. I, p. 1103. 3. The words "amount of" omitted by Act 18 of 1932, s. 4. 4. Subs. by s. 4,ibid., for "touching the amount".    |
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