Immoral Traffic (Prevention) Act, 1956
THE SCHEDULE
[See section 2(c)]
| Section |
Magistrate competent to exercise the powers |
| 7(1) |
District Magistrate |
| 11(4) |
Metropolitan Magistrate or Judicial Magistrate of the first
class |
|
71 [***] |
| 15(5) |
Metropolitan Magistrate, Judicial Magistrate of the first
class, District Magistrate or Sub-Division Magistrate. |
| 16 |
Metropolitan Magistrate, Judicial Magistrate
of the first class, District Magistrate or Sub-Divisional Magistrate. |
| 18 |
District Magistrate or Sub-Divisional Magistrate. |
| 19 |
Metropolitan Magistrate, Judicial Magistrate of the first class,
District Magistrate or Sub-Divisional Magistrate. |
| 20 |
District Magistrate, Sub-Divisional Magistrate or any
Executive Magistrate specially empowered by the State Government. |
| 22B |
Metropolitan Magistrate or Judicial Magistrate of the first
class.] |
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