Section 35 — Cognizance of offences.

The Assisted Reproductive Technology (Regulation) Act, 2021
(1) No court shall take cognizance of any offence punishable under this Act, save on a complaint made by the National Board or the State Board or by an officer authorised by it. (2) No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.

Official Hindi (PDF) ↗

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