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 12] [Entire Act] State of Punjab - Subsection Section 12(2) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965 (2)No court below that of a Judicial Magistrate of the first class shall try any offence punishable under this Act or the rules made thereunder.
