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 Maharashtra - Section Section 41 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006 41. Jurisdiction. - No court inferior to that of a Metropolitan Magistrate or Judicial Magistrate First Class, shall try an offence punishable under this Act or the rules.
