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 Madhya Pradesh - Section Section 17 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984 17. Jurisdiction of Court. - No Court inferior to that of a Judicial Magistrate of the first class, shall try any offence punishable under this Act.
