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 36] [Entire Act] State of Bihar - Subsection Section 36(2) in Bihar Shops & Establishments Act, 1953 (2)No court inferior to that of a Magistrate of the first class shall take cognizance or try an offence punishable under the Act.] [Substituted by Act 2 of 1975.]
