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 Goa - Section Section 46 in The Goa Money-Lenders Act, 2001 46. Cognizance of certain offences. - Every Court of Sessions, Judicial Magistrate First Class, shall take cognizance of any offence punishable under section 43 for contravening the provisions of section 24 or section 25, on a complaint made before it by any person.
