Section 17 — Cognizance of offences.
The Lady Hardinge Medical College and Hospital (Acquisition and Miscellaneous Provisions) Act, 1977
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no court shall take cognizance of any offence under this Act except on a complaint, in writing, made by the Central Government or any officer authorised in this behalf by that Government.Open in Lexace · Ask the AI about this section