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 Arunachal Pradesh - Section Section 32 in Arunachal Pradesh Nursing Council Act, 2011 32. Court competent to try offences under this Act. - No Court of law lower than of a Magistrate of First Class shall try any offences under this Act.
