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Beedi and Cigar Workers (Conditions of Employment) Act, 1966 36.Cognizance of offences.- (1) No Court shall take cognizance of any offence punishable under this Act except upon a complaint made by, or with the previous sanction in writing of the Chief Inspector or an Inspector within three months of the date on which the alleged commission of the offence came to the knowledge of the Inspector: Provided that where the offence consists of disobeying a written order made by the competent authority, the Chief Inspector or an Inspector, complaint thereof may be made within six months of the date on which the offence is alleged to have been committed. (2) No Court inferior to that of a presidency magistrate or a magistrate of the first shall try any offence punishable under this Act.    |
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