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 Rajasthan - Section Section 9 in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960 9. Jurisdiction and cognizance of offence - No court other than that of magistrate of the first class shall take cognizance of, or try, or try, any offence punishable under this Act.
