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 Uttar Pradesh - Section

Section 19 in U.P. State Commission for Backward Classes Act, 1996

19. Cognizance of offences.

- No court shall take cognizance of any of the offences specified in Section 18 except on the complaints in writing of the Chairman or a Member or of an officer of the Commission authorised in this behalf by the Commission.