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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 21 in Haryana Lifts and Escalators Act, 2008 21. Cognizance of offence. - No Court shall take cognizance of any offence under this Act except on a complaint made by the Inspector.
