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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (II of 1974), no Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by a person authorised in this behalf by the Council.