LexSection 50 — Cognizance of offences.
The National Commission for Indian System of Medicine Act, 2020
No Court shall take cognizance of an offence punishable under this Act except upon a complaint in writing made in this behalf by an officer authorised by the Commission or the Ethics and Registration Board or a State Medical Council for Indian System of Medicine, as the case may be.Open in Lexace · Ask the AI about this section