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Union of India - Section

Section 24 in The Factoring Regulation Act, 2011

24. Cognizance of offences

(1)No Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by an officer of the Reserve Bank, generally or specially authorised in writing in this behalf by the Reserve Bank.
(2)No Court other than that of a Metropolitan Magistrate or a Judicial Magistrate of the first class or a court superior there to shall try any such offence punishable under this Act.