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State of Goa - Section

Section 58 in The Goa, Daman and Diu Chit Funds Act, 1973

58. Cognizance of offences.

- No court inferior to that of Judicial Magistrate of the first class shall try any offence under this Act:Provided that no such court shall take cognizance of offence except on a complaint filed by the Registrar or the Inspecting Officer.