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] [Section 49] [Entire Act] State of Bihar - Subsection Section 49(1) in The Bihar Agricultural Produce Markets Act, 1960 (1)No court inferior to the court of a Magistrate of the Second Class shall take cognizance of, or try, any offence under this Act or under the rules or bye-laws made thereunder.
