Legal Document View

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
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(1) in Assam Weights and Measures (Enforcement) Act, 1958

(1)No court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the Controller or [any officer] [Substituted 'an Assistant Controller' by Assam Act 27 of 1964, dated 21.12.1964.] authorised in this behalf by the Controller by general or special order.