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Union of India - Section

Section 50 in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020

50. Cognizance of offences.––

No Court shall take cognizance of an offence punishable under this Act except upon a complaint in writing made in this behalf by an officer authorised by the Commission or the Ethics and Registration Board or a State Medical Council for Indian System of Medicine, as the case may be.