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Payment of Bonus Act, 1965 30. Cognizance of offences (1) No court shall take cognizance of any offence punishable under this Act, save on complaint made by or under the authority of appropriate government 6[or an officer of the government (not below the rank of a Regional Labor Commissioner in the case of an officer of the Central Government, and not below the rank of a Labor Commissioner in the case of an officer of the State Government) specially authorized in this behalf by that government.] (2) No curt inferior to that of a Presidency Magistrate or a Magistrate of the First Class shall try any offence punishable under this Act.    |
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