LexSection 25 — Cognizance of offences.
The Rehabilitation Council of India Act, 1992
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by any person authorised in this behalf by the Council.Open in Lexace · Ask the AI about this section