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 30] [Entire Act] State of Tamilnadu - Subsection Section 30(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971 (1)No Court shall take cognizance of any offence punishable under this Act except on complaint in writing made by the registrar in this behalf.
