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State of Telangana - Section

Section 20 in Telangana Vaccination Act, 1951

20. Cognizance of offences under this Act.

- No court shall take cognizance of any offence punishable under this Act or under any rules made thereunder unless a complaint in writing specifying the facts is made against the offender by the President of a District Board, Municipal Corporation, Municipal Committee, or Town Committee, the District or Municipal Health Officer, the Assistant Health Officer, the Medical Officer incharge of a Government, Municipal or District Board Dispensary or any other prescribed officer.