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State of Kerala - Section

Section 38 in Nurses and Midwives Act, 1953

38. Jurisdiction of Magistrates.

(1)No Court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
(2)No Court shall take cognizance of any offence under this Act except on acomplaint in writing of an officer authorized by the Government in this behalf.