LexSection 49 — Cognizance of offences.
The National Nursing and Midwifery Commission Act, 2023
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 National Commission or the Nursing and Midwifery Ethics and Registration Board or a State Commission, as the case may be.Open in Lexace · Ask the AI about this section