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] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(2) in The Orissa Shops and Commercial Establishments Act, 1956 (2)No Court interior to that of a Magistrate of the second class shall try any offence punishable under this Act or any rules or orders made thereunder.
