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The Warehousing (Development and Regulation) Act, 2007 45. Cognizance of offences by courts. - 1. No court shall take cognizance of any offence punishable under this Act, save on a complaint made by the Authority or by any officer authorised in writing in this behalf by the authority. 2. No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.    |
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