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State of Jammu-Kashmir - Section

Section 29 in Jammu and Kashmir Nursing Council Act, 2012

29. Bar to prosecutions

— (1) No Court shall take cognizance of any offence punishable under the Act except upon a complaint made with previous sanction of the Council.
(2)A complaint under this section shall be lodged by the Registrar or any other authorized officer of the Council in the Court of competent jurisdiction.