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 4] [Entire Act]

State of Rajasthan - Section

Section 186 in The Rajasthan District Boards Act, 1954

186. Authority of prosecution.

- Unless otherwise expressly provided, no Court shall take cognizance of any of the offences punishable under this Act or under any rule or bye-law, except on the complaint of, or upon information received from, the board or some person authorised by the Board by general or special order made in this behalf.