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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(2)No Court shall take cognizance of any offence under this Act except on a complaint in writing by an officer empowered by the State Government in this behalf.