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Report No. 43 7.106. Section 13(3) to be amended.- Section 13(3) contains certain provisions requiring complaint of the appropriate Government or some officer empowered by the appropriate Government, as a condition precedent to a court's taking cognizance of an offence under the Act, and makes certain other provisions as to the place of trial. We propose to substitute sanction of the appropriate Government in place of complaint, as the present provision creates difficulties in the Court. If cognizance is taken only on a complaint then the more elaborate procedure provided in the Code of Criminal Procedure for cases instituted on complaint is to be followed, which is dilatory.    |
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