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 Assam - Section Section 19 in The Assam Health Establishments Act, 1993 19. Court competent to try offence under his Act and take cognizance of offences. - No Court other than that of a Magistrate of the First Class shall take cognizance of or try offence under this Act.
