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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79(1) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965

(1)No court shall lake cognizance of any offence punishable under this Act except on the complaint of, or upon information received from, the Board or an officer of the Board duly authorized in this behalf, within six months next after the commission of the offence.