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 52] [Entire Act] State of Madhya Pradesh - Subsection Section 52(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (1)No Court inferior to that of a Magistrate of the second class shall try any offence under this Act or any Rules or Bye-laws made thereunder.
