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20. Cognizance of offences.-

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 the Government.



Bolani Ores Ltd. (Acquisition of Shares) and Miscellaneous Provisions Act, 1978 Back




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