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 23] [Entire Act] State of Uttarakhand - Subsection Section 23(2) in Uttarakhand Water Management and Regulatory Act, 2013 (2)An offence under this Act shall be trial by a court not lower in rank other than that of the Additional Chief Judicial Magistrate who has jurisdiction.
