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466. Prosecutions. Save as otherwise provided in this Act, no court shall proceed to the trial of any offence, (a) under sub-section (5) of section 313 or section 332 or sub-section (1) of section 333 orsub-section (1) of section 334 or section 343 or section 344 or section 345 or section 347 except on the complaint of or upon information received from, such officer of the Corporation, not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator; 1. Ins. by Act 42 of 1984, s. 11 (w.e.f. 10-12-1985). 2. Subs. by s. 12, ibid., for section 467 (w.e.f. 10-12-1085). (b) under sub-section (1) of section 317 or sub-section (1) of section 320 or sub-section (1) of section 321 or sub-section (1) of section 325 or section 339, if any such offence was committed in relation to any street which is a public street, except on the complaint of, or upon information received from, such officer of the Corporation, not being below the rank of a Deputy Commissioner, as may be appointed by the Administrator; (c) other than those specified in clauses (a) and (b), except on the complaint of, or upon information received from, 1[the Commissioner, or a person authorised by him] by a general or special order in this behalf.]    |
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