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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(3)No criminal court shall take cognizance of any offence under this section except on a complaint in writing of the Court before which the proceedings were held or which made the award.