| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 14 |
| Chapter Title | Ministry | Department |
| Conditions Requisite For Initiation Of Proceeding | Ministry of Home Affairs | Department of Internal Security |
1[No Court shall take cognizance of an offence punishable under section 498A of the Indian Penal Code (45 of 1960) except upon a police report of facts which constitute such offence or upon a complaint made by the person aggrieved by the offence or by her father, mother, brother, sister or by her father’s or mother’s brother or sister or, with the leave of the Court, by any other person related to her by blood, marriage or adoption.]
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1. Ins. by Act 46 of 1983, s. 5 (w.e.f. 25-12-1983).
