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Cine Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981

19. Cognizance of offences

No court shall take cognizance of any offence under this Act except on a complaint made by, or with the permission in writing of, the Central Government or an officer empowered by it in this behalf and no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try an offence punishable under this Act.



Cine Workers and Cinema Theatre Workers Regulation of Employment) Act, 1981 Back




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