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 12A] [Entire Act] State of Assam - Subsection Section 12A(1) in Assam Money Lenders Act, 1934 (1)No Court other than a Court of a Magistrate of the first class shall take cognizance of, or try an offence under this Act.
