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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Odisha - Subsection

Section 111(1) in The Orissa Urban Police Act, 2003

(1)No Court shall take cognizance of any offence under this Act when the accused person or any one of the accused persons is a police officer, except on a report in writing of the facts constituting such offence by, or with the previous sanction of, an officer authorised by the Government in this behalf.