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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Fisheries Act, 1960

(2)No Court shall take cognisance of any offence under this Act, except on a report in writing of the facts constituting offence made by a Fishery Officer, or a Police Officer not below the rank of Sub-Inspector, or any other person or class of persons authorised by the State Government in this behalf.