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[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 9 in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988

9. Cognizance of offence.

- No court shall take cognizance of any offence punishable under this Act except with the previous sanction of the State Government or of an officer authorised by the State Government in this behalf.