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State of Uttar Pradesh - Section

Section 16 in U.P. Industrial Disputes Act, 1947

16. Cognizance of offence.

(1)No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by the District Magistrate or by a public servant other than a District Magistrate with the previous sanction in writing of the District Magistrate.
(2)No Court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.