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State of Assam - Section

Section 19 in The Assam Gratuity Act, 1992

19. Cognizance of offence.

(1)No Court shall take cognizance of offence punishable under the Act and Scheme save on a compliant made by or under the authority of the Controlling Authority.
(2)No Court inferior to that of a Magistrate of the First Class shall try any offence punishable under this Act.