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State of Odisha - Section

Section 47 in The Orissa Homoeopathic Act, 1956

47. Cognizance of offences.

(1)No Court below the rank of a Magistrate of the Second Class shall take cognizance of an offence under this Act.
(2)No Court shall take cognizance of any offence under this Act except on a complaint in writing of an officer, empowered by rules made in this behalf.