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 147] [Entire Act] State of Andhra Pradesh - Subsection Section 147(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (2)No Court shall take cognizance of an offence punishable under sub-section (1), except on the complaint in writing of the Commissioner.
