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] [Entire Act] State of Madhya Pradesh - Section Section 17 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954 17. No cognizance except upon complaint.- No Court shall take cognizance of any offence punishable under Section 16 unless upon complaint made by or under orders of the Licensing Authority.
