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 3] [Entire Act] State of Gujarat - Section Section 35 in The Gujarat Homoeopathic Act, 1963 35. Cognizance of offences. - No court shall take cognizance of any offence under this Act except on a complaint in writing by the Council or by a person authorised by the State Government in this behalf.
