52. Cognizance of offences.-
No court shall take cognizance of any offence punishable under this Act except upon complaint made by order of the 2[State] Government or the 2[State] Council.
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52. Cognizance of offences.- No court shall take cognizance of any offence punishable under this Act except upon complaint made by order of the 2[State] Government or the 2[State] Council. |
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