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 Jharkhand - Section Section 39 in Bihar State Regulation of Cold Storages Act, 1992 39. Cognizance of Offence. (1)Every offence punishable under this Act shall be cognizable.(2)No Court inferior to that of a Magistrate of the first class shall try any such offence.
