 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Petroleum Act, 1934 25. Jurisdiction Offences punishable under this Act shall be triable, in the Presidency towns, by a Presidency Magistrate, and elsewhere the Magistrate of the first class, or by a Magistrate of the second class who has been specially empowered by the 30[Central Government] in this behalf.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back