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] [Entire Act] State of Madhya Pradesh - Section Section 148 in The M.P. Public Health Act, 1949 148. Cognizance of offences. - No Court shall take cognizance of any offence punishable under this Act except on a complaint in writing of the facts constituting such offence filed by an Executive Authority or such other officer as may be authorised by it.
