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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no court shall take cognizance of any offence under this Act except on a complaint in writing made by the Government, or any officer authorised in that behalf by the Government.