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Essential Commodities Act, 1955 11. Cognizance of offences No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in Sec. 21 of the Indian Penal Code (45 of 1860) [ 68 or any person aggrieved or any recognized consumer association, whether such person is a member of that association or not 68 ]. [ 69 Explanation : For the purposes of this section and Sec. 12-AA. 70 "recognized consumer association" means a voluntary consumer association registered under the Companies Act, 1956(1 of 1956) or any other law for the time being in force. 69 ]    |
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