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 Punjab - Section Section 16 in The Punjab Wild Life Preservation Act, 1959 16. Jurisdiction of Courts to try offences under the Act. - No court inferior to that of a Magistrate of the Second Class shall try any offence under this Act or the rules made thereunder.
