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State of Kerala - Section

Section 11 in Kerala Payment of Subsistence Allowance Act, 1972

11. Cognizance of offences.

(1)No court shall take cognizance of any offence punishable under this Act, save on complaint made by, or under the authority of, the Government.
(2)No court inferior to that of a Magistrate of the First Class shall try any offence punishable under this Act.