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 Odisha - Section Section 4 in The Orissa Gift Goods (Unlawful Possession) Act, 1964 4. Offences to be cognizable and triable by First Class Magistrate All offences punishable under section 3 shall be cognizable and no Court inferior to that of a Magistrate of the First Class shall try such offence.
