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] [Section 60] [Entire Act] State of Rajasthan - Subsection Section 60(1) in The Rajasthan Indian Medicine Act, 1953 (1)No court other than the Court of a Magistrate of the first, class shall take cognizance of, or try, an offence under this Act.
