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 27] [Entire Act] State of Madhya Pradesh - Subsection Section 27(3) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958 (3)No Court inferior to that of a Magistrate of the Second Class shall try any offence against this Act or any order or rule made thereunder.
