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 40] [Entire Act] State of Uttar Pradesh - Subsection Section 40(1) in The U.P. Electricity Reforms Act, 1999 (1)No Court shall take cognizance of any offence under this Act, except on a complaint in writing of an officer of the Commission authorised in this behalf by the Commission.
