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

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Fisheries Act, 1948

(2)No court shall take cognizance of any offences under this Act, except on a report in writing of the facts constituting such offence made by a Fishery Officer or a Police Officer not below the rank of Sub-Inspector or any other person or class of persons authorised by the State Government in this behalf.