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 32] [Entire Act] State of Himachal Pradesh - Subsection Section 32(1) in Himachal Pradesh Homoeopathic Practitioners Act, 1979 (1)No court other than the court of a Judicial Magistrate of the 1st Class shall take cognizance of or try an offence under this Act.
