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 Odisha - Section Section 16 in The Orissa Goshala Act, 1961 16. Cognizance of offence. (1)No prosecution under this Act shall be instituted except on the complaint of the Registrar.(2)No Court inferior to that of a Magistrate of the Second Class shall try any offence under this Act.
