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State of Maharashtra - Section

Section 56 in Maharashtra Jeevan Authority Act, 1976

56. Cognizance of offence.

- No Court shall take cognizance of any offence under this Act, except on the complaint of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] made within six months next after the commission of the offence.