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 1] [Entire Act] State of Bihar - Section Section 16 in THE BIHAR GOSHALA ACT, 1950 16. Cognizance of Offences — (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.
