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 4] [Entire Act] Union of India - Section Section 439 in The Merchant Shipping Act, 1958 439. Jurisdiction of Magistrates. - No Court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] shall try any offence under this Act or any rule or regulation thereunder.
