1 [33M. Cognizance of offences.-- (1) No prosecution under this Chapter shall be instituted except by an Inspector 2 [with the previous sanction of the authority specified under sub-section (4) of section 33G]. (2) No Court inferior to that 3 [of a Metropolitan Magistrate or of a Judicial Magistrate of the first class] shall try an offence punishable under this Chapter.]Open in Lexace · Ask the AI about this section
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