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 Goa - Section Section 19 in The Goa Public Health Rules, 1987 19. Case to be referred to Magistrate. - When the offence is punishable by fine combined with imprisonment or one convertable by another, then the case shall be referred to a Magistrate having jurisdiction over the area.
