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 Maharashtra - Section Section 14 in The Maharashtra Devdasi System (Abolition) Act, 2005 14. Procedure to be followed in trial. - Every Court trying the offence under this Act shall, as far as possible dispose of the case on priority and shall adopt the summary procedure.
