Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 18 in The Bihar Saw Mills (Regulation) Act, 1990 18. Jurisdiction of court. - No court inferior to that of a Judicial Magistrate of the first class, shall try offence punishable under this Act.
