Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(2)Courts empowered to try offence under this Act. - No court inferior to that of a Magistrate of the Second Class shall try any offence under this Act, or the rules made thereunder.