Section 17 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
17. Cognizance of offences.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no court shall take cognizance of any offence under this Act except on a complaint in writing made by the State Government or any officer authorised in this behalf, by that Government.
