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State of Goa - Section

Section 47 in The Goa Health Services Development Act, 2008

47. Authority for prosecution.

- Unless otherwise expressly provided, no Court shall take cognizance of any offence relating to property belonging to or vested in the Corporation, punishable under this Act, except on the complaint of, or upon information received from the Corporation or some person authorised by the Corporation by general or special order in this behalf.