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 9] [Section 86] [Entire Act] Union of India - Subsection Section 86(3) in The Employees' State Insurance Act, 1948 (3)No Court shall take cognizance of any offence under this Act except on a complaint made in writing in respect thereof.
