Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 6 in Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971

6. Cognizance of offences.

(1)No court shall take cognizance of an offence under this Act save on complaint made by such authority as the Government may, by notification in the Gazette, specify.
(2)No court inferior to that of a Magistrate of the First Class shall try any offence under this Act.