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] [Entire Act] State of Madhya Pradesh - Section Section 12 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972 12. Cognizance of offences. - No Magistrate shall take cognizance of an offence under this Act except upon a complaint made by an Inspecting Officer.
