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 1] [Section 89] [Entire Act] Union of India - Subsection Section 89(2) in The Trade And Merchandise Marks Act, 1958 (2)No court inferior to that of a sessions judge, presidency magistrate or magistrate of the first class shall try an offence under this Act.
