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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in The Haryana Cattle Fairs Act, 1970

(2)No court shall take cognizance of an offence punishable under sub-section (2) of Section 17 except on a complaint made in writing by the fair officer or by any other officer not below the rank of a Gazette Officer authorised by the Deputy Commissioner in this behalf.