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 Telangana - Section Section 67 in Telangana Shops and Establishments Act, 1988 67. Offences to be tried by Magistrate of Second Class or above. - No Court, inferior to that of a Magistrate of the Second Class shall try any offence punishable under this Act or any rule or order made thereunder.
