Section 7 in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019
7. Court competent to try and take cognizance of offences.
(1)No court other than First class magistrate shall take cognizance of and try an offence under this Act.(2)No court shall take cognizance of an offence under this Act except on a report in writing of a police officer, not below the rank of Sub Inspector.
