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 28] [Entire Act] State of Uttarakhand - Subsection Section 28(2) in Uttarakhand Medical Council Act, 2002 (2)No court shall take cognizance of any offence under this Act except on a complaint in writing by an officer empowered by rules made in this behalf.
