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 53] [Entire Act] State of Odisha - Subsection Section 53(1) in The Orissa Ayurvedic Medicine Act, 1960 (1)No Court inferior to the Court of a Magistrate of the second class shall take cognizance of or try an offence under this act or the rules or regulations made there-under.
