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Union of India - Section

Section 25 in The Rehabilitation Council Of India Act, 1992

25. Cognizance of offences.

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by any person authorised in this behalf by the Council. 218