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 Himachal Pradesh - Section Section 38 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 38. Offences to be triable by a Court of Sessions. - An offence under this Act, shall, on commitment, be tried by a Court of Sessions.
