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34. Jurisdiction of courts.- No court inferior to that of a magistrate of the first class shall try an offence punishable under this Act. 1. Subs. by Act 43 of 1964, s. 16 for "does any act in contravention of" (w.e.f. 27-2-1965). 2. Section 33 renumbered as sub-section (1) thereof by s. 17, ibid. (w.e.f. 27-2-1965).    |
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