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] [Section 21] [Entire Act] State of Assam - Subsection Section 21(2) in Assam Homoeopathic Medicine Act, 1955 (2)No court shall take cognizance of any offence under this Act except on a compliant in writing of an officer not below the rank of a Sub-Inspector of Police.
