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 88] [Entire Act]

Union of India - Section

Section 105 in The Factories Act, 1948

105. Cognizance of offences.—

(1)No Court shall take cognizance of any offence under this Act except on complaint by, or with the previous sanction in writing of, an Inspector.
(2)No Court below that of a Presidency Magistrate or of a Magistrate of the first class shall try any offence punishable under this Act.