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State of Chattisgarh - Section

Section 18 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

18. Cognizance of offences.

- Subject to the provisions of this chapter a Gram Nyayalaya may take cognizance of any offence-
(a)upon receiving a complaint of facts which constitute such offence;
(b)upon a police report of such facts.