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 Karnataka - Section Section 28 in Karnataka Nurses, Midwives and Health Visitors Act, 1961 28. Court competent to try offences under Act. - No court other than a Magistrate of the First Class shall take cognizance of or try any offence under this Act.
