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 56] [Entire Act] State of Maharashtra - Subsection Section 56(3) in The Maharashtra Debt Relief Act, 1975 (3)No criminal court shall take cognisance of any offence under this section, except on a complaint in writing of the court before which the proceedings were held, or which made the award.
