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State of Odisha - Section

Section 30C in Shri Jagannath Temple Act, 1955

30C. Cognizance of offences.

(1)No Court inferior to that of a [Magistrate of the First Class] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] shall try any offence under this Act.
(2)No Court shall take cognizance of any such offence without the previous sanction of [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).].