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 29A] [Entire Act] State of West Bengal - Subsection Section 29A(2) in The Bengal Medical Act, 1914 (2)Cognizance of an offence punishable under this section shall not be taken except upon complaint made by an order of the Council.
