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] [Entire Act] State of Bihar - Section Section 37 in Bihar Preservation and Improvement of Animals Act, 1955 37. Cognizance of offences. - No Court shall take cognizance of' any offence under this Act, unless upon a complaint made by or under the order of the prescribed authority.
