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 38] [Entire Act] State of Kerala - Subsection Section 38(2) in Nurses and Midwives Act, 1953 (2)No Court shall take cognizance of any offence under this Act except on acomplaint in writing of an officer authorized by the Government in this behalf.
