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 10] [Entire Act] Union of India - Section Section 18 in The Cable Television Networks (Regulation) Act, 1995 18. Cognizance of offences.— No court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by any authorised officer.
