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 32] [Entire Act] State of Punjab - Subsection Section 32(1) in The Punjab Homoeopathic Practitioners Act, 1965 (1)No court other than court of Judicial Magistrate of the 1st class shall take cognizance of or try an offence under this Act.
