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 2] [Entire Act] Union of India - Subsection Section 2(3) in The Criminal Law Amendment Act, 1961 (3)No Court shall take cognizance of an offence punishable under sub-section (2), except on a complaint made by the Government.] [Inserted by Act 9 of 1990, Section 2 (w.e.f. 17.4.1990.]
