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 Arunachal Pradesh - Section Section 29 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016 29. Power of court to try cases summarily. - All offences under this Act shall be tried in a summary manner by a Chief Judicial Magistrate.
