Section 32 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
32. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under this Act, save on a complaint made by the Authority or any officer or person authorized by it or by an individual who has reason to believe that his right has been violated.(2)No court inferior to that of a Chief Judicial Magistrate shall try any offence punishable under this Act.
