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 20] [Entire Act] State of Madhya Pradesh - Subsection Section 20(1) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982 (1)No Court inferior to that of a Judicial Magistrate of the first class shall try an offence punishable under Section 19.
