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 147] [Entire Act] State of Andhra Pradesh - Subsection Section 147(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (3)No offence punishable under sub-section (1) shall be enquired into or tried by any Court inferior to that of a Magistrate of theFirst class.
