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 2] [Entire Act] UT Chandigarh - Subsection Section 2(2) in Prisons (Punjab Amendment) Act, 2011 (2)The offence committed under sub-section (1), shall be cognizable and shall be triable by the court of the Magistrate First Class.".
