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] [Section 32] [Entire Act] Union of India - Subsection Section 32(2) in Industrial Disputes (Appellate Tribunal) Act, 1950 (2)No court inferior to that a presidency magistrate or a magistrate of the first class shall try any offence punishable under this Act.
