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State of Assam - Section

Section 10 in The Assam Cement Control Act, 1953

10. Cognizance of offences.

- No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offences made by a person who is a public servant as defined in Section 21 of the Indian Penal Code (Act XLV of 1860).