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Report No. 43 Chapter 8 Miscellaneous 60. Cognizance of offences.- (1) No Court shall take cognizance of any offence under this Act except with the previous sanction of the Central Government or of the State Government. (2) The Central Government or the State Government before granting sanction under sub-section (1), may order a preliminary investigation by a police officer not being below the rank of Inspector, in which case such police officer shall have the powers referred to in sub-section (3) of section 157 of the Code of Criminal Procedure.)    |
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