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 Tripura - Section Section 14 in The Tripura Clinical Establishments Act, 1976 14. Court competent to try offences under this Act. - No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
