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The Architects Act, 1972. 39.Cognizance of offences.- (1) No Court shall take cognizance of any offence punishable under this Act, except upon complaint made by order of the Council or a person authorized in this behalf by the Council. (2) No Magistrate other than a Presidency Magistrate or a Magistrate of the first class shall try and offence punishable under this Act.    |
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