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 73] [Entire Act] State of Jammu-Kashmir - Subsection Section 73(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (1)No Court inferior to that of Magistrate of the Second Class shall try any offence under this Act or any rules or by-laws made thereunder.
