Section 53 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
53. Authority for prosecution.
- Unless otherwise expressly provided, no Court shall take cognisance of any offence relating to any property belonging to, or vested by or under this Act in, the Corporation, punishable under this Act, except on the complaint of, or upon information received from, the Board or some person authorised by the Board by general or special order in this behalf.
