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 30C] [Entire Act] State of Odisha - Subsection Section 30C(1) in Shri Jagannath Temple Act, 1955 (1)No Court inferior to that of a [Magistrate of the First Class] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] shall try any offence under this Act.
