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Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 54.Cognizance of offences.- (1) No court shall take cognizance of any offence punishable under this Act except on a complaint---- (a) made by, or with the previous sanction in writing of, the Director-General or the Chief Inspector; or (b) made by an office-bearer of a voluntary organization registered under the Societies Registration Act, 1860; or (c) made by an office-bearer of any concerned trade union registered under the Trade Unions Act, 1926. (2) No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.    |
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