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 Jammu-Kashmir - Section Section 27 in The Boilers Act, 1991 (1934 A. D.) 27. Trial of offences. - No offence made punishable by or under this Act shall be tried by a court inferior to that of a [Chief Judicial Magistrate or a Judicial Magistrate] [Substituted by Act No. XL of 1966.] of the first class.
