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 111] [Entire Act] State of Odisha - Subsection Section 111(2) in The Orissa Urban Police Act, 2003 (2)No Court below that of a Magistrate of the first class shall try any offence under this Act when the accused person or any one of the accused persons is a police officer.
