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] Central Provinces And Berar - Section Section 18 in The Central Provinces and Berar Agricultural Produce Market Act, 1935 18. Trial of offences. - No offence under this Act or under any rule or bye-law made thereunder shall be triable by a Magistrate other than a Magistrate of the First Class.
