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] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in The Pharmacy Act, 1948

(3)Cognizance of an offence punishable under this section shall not be taken except upon complaint made by order of the State Government or [any officer authorised in this behalf by the State Government or by order of] [ Inserted by Act 24 of 1959, Section 15 (w.e.f. 1.5.1960).] the Executive Committee of the State Council.