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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(1)No Court shall take cognisance of any offence punishable under this Act except with the previous sanction of the State Government or any officer authorised by it in this behalf.