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 5 in Music in Muslim Shrines Act, 1942 5. Procedure.– An offence punishable under this Act shall be cognizable, bailable, noncompoundable and triable by a Judicial Magistrate of the first class.
