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 17] [Entire Act] State of Haryana - Subsection Section 17(2) in Haryana Municipal Entertainment Duty Act, 2019 (2)No court shall take cognizance of an offence under this Act or rules made thereunder except on a complainant made by an officer authorize in this behalf by the prescribed authority.
