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 Bihar - Section Section 8 in Bihar Private Educational Institution (Taking Over) Act, 1987 8. Cognizance of offence. - No court shall take cognizance of any offence punishable under this Act except with the previous sanction of the State Govenment or of an Officer authorised by the State Government in this behalf.
