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 Maharashtra - Section Section 14 in The Maharashtra Nursing Home Registration Act, 1949 14. Court competent to try offences under Act. — No Court other than that of a Presidency Magistrate or a Magistrate of the first class shall take cognizance of or try any offence under this Act.
