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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in The Karnataka Regulation of Stone Crushers Act, 2011

(1)No court shall take cognizance of an offence punishable under this Act or any rules made thereunder except upon complaint in writing made by a person authorized in this behalf by the Licensing Authority.