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State of Haryana - Section

Section 13 in The Haryana Regulation and Control of Crushers Act, 1991

13. Cognizance of offence.

- No Court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the Director or any officer authorised by him in this behalf by general or special order, within six months of the date from which the offence is alleged to have been committed.