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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab Entertainment Duty Act, 1955

(1)No Court shall take cognizance of an offence under this Act except on a complaint made by a person authorised in this behalf by the Government and no Court inferior to that of a Judicial Magistrate of the first class shall be competent to try such an offences.]