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] Union of India - Section Section 32 in The National Service Act, 1972 32. jurisdiction to try offences. No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.
