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 Bihar - Section Section 37 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976 37. Jurisdiction to try offences. - No Court inferior to that of a Magistrate of the second class shall try any offence under this Act.
