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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(4) in The U.P. Regulation of Coaching Act, 2002

(4)No court shall take cognizance of an offence punishable under this section except on a complaint in writing made be the Competent Officer or by such other officer as the State Government may, by notification, authorise in this behalf.