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22. Cognizance of offences. No court shall take cognizance of any offence punishable under this Act or any rules made thereunder except upon complaint in writing made by a person authorised in this behalf by the Central Government or the State Government. 1. Subs. by Act 10 of 2015, s. 19, for sub-sections (1) and (2) (w.e.f. 12-1-2015). 2. Subs. by Act 38 of 1999, s. 17, for sub-section (4) (w.e.f. 18-12-1999). 3. Ins. by Act 37 of 1986, s. 16 (w.e.f. 10-2-1987).    |
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