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State of Odisha - Section

Section 16 in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

16. Cognizance of offence.

- No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by an officer authorized by the Government in this behalf by notification, in the official Gazette.