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 172] [Entire Act] State of Haryana - Subsection Section 172(3) in Haryana Panchayati Raj Act, 1994 (3)No court shall take cognizance of any offence punishable under sub-section (1) except on a complaint made by order of, or under authority of the Government or the State Election Commission.
