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Wild Life (Protection) Act, 1972 55. Cognizance of offences No court shall take cognizance of any offence against this Act except on the complaint of any person other than- (a) the Director of Wild Life Preservation or any other officer authorized in this behalf by the Central Government; or (b) the Chief Wild Life Warden, or any other officer authorized in this behalf by the State Government; or (c) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint to the Central Government or the State Government or the officer authorized as aforesaid.]    |
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