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The Biological Diversity Act, 2002 61. Cognizance of offences.- No Court shall take cognizance of any offence under this Act except on a complaint made by- a. the Central Government or any authority or officer authorised in this behalf by that Government; or b. any benefit claimer who has given notice of not less than thirty days in the prescribed manner, of such offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.    |
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