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[Cites 0, Cited by 35] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Criminal Law Amendment Act, 1932

(2)No Court shall take cognizance of an offence punishable under this section except upon a report in writing of facts which constitute such offence made by a police officer not below the rank of officer in charge of a police station.