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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1) in The Gujarat Emergency Medical Services Act, 2007

(1)No court shall take cognisance of an offence punishable under section 55 except on a complaint in writing made by an officer of the City Council or, as the case may be, the District Council generally or specially authorised in this behalf.