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 Jharkhand - Section Section 284 in Jharkhand Municipal Act, 2011 284. Cognizance of offences. - No Court shall take cognizance of an offence punishable under this chapter except upon a complaint, in writing, made by the State Regulatory Commission or by any officer duly authorized by the State Regulatory Commission in this behalf.
