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 Jammu-Kashmir - Section Section 80 in Jammu and Kashmir Chit Funds Act, 2016 80. Cognizance of offences. (1)All offences under the Act shall be cognizable.(2)No Court inferior to that of a Judicial Magistrate of the 1st Class shall try an offence punishable under this Act.
