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] NCT Delhi - Section Section 13 in The Delhi Prohibition of Smoking and Non-Smokers Health Protection Act, 1996 13. Court competent to try offences under this Act and take cognizance of offence. (1)No court other than the court a Metropolitan Magistrate shall take cognizance of, any try an offence under this Act.
