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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1) in Bihar Protection of Interests of Depositors (in Financial Establishments) Act, 2002

(1)The Designated Court may, on perusal of the police report of the facts constituting an offence under this Act or upon a complaint made by an officer authorized in this behalf by the State Government, take cognizance of the offence without the accused being committed to it for trial.