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 Chattisgarh - Section Section 9 in The Chhattisgarh Tonahi Pratadna Nivaran Act, 2005 9. Trial of offences under the Act. - Every offence under this Act shall be triable by the Judicial Magistrate First Class.
