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 2] [Entire Act] State of Tamilnadu - Section Section 8 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 8. Cognizance of offence. - No Court inferior to that of a metropolitan magistrate or a judicial magistrate of the first class shall try any offence under this Act.
