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 8] [Entire Act] Union of India - Section Section 22 in The Immoral Traffic (Prevention) Act, 1956 22. Trials. - No court, inferior to that of a magistrate as defined in clause (c) of section 2 shall try and offence under section 3, section 4, section 5, section 6, section 7 or section 8.
