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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(2)No court shall take cognizance of any offence under this Act except on the complaint of the Director or Secretary or such other person as may be authorized by the Committee by resolution passed in this behalf.