Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 47 in Haryana Fire Service Act, 2009

47. Cognizance of offences.

- Save in the case of cognizable offences, no court shall take cognizance of any offence made punishable under this Act or the rules framed thereunder, except on a report in writing of the facts constituting such offence received from the Director or any other officer authorized by him in this behalf.