Legal Document View

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
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(i) in Rajasthan Opium Smoking Prohibition Act, 1950

(i)the Court of a Senior Civil Judge shall have jurisdiction to hear and determine any suit or original proceedings of a civil nature of which the value does not exceed five lakh rupees, and