Section 33 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
33. Cognizance of offences.—
(1)All offences under section 32 shall be cognizable and non-bailable.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (II of 1974), no Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by a person authorised in this behalf by the Council.
