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[Cites 0, Cited by 5] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Trade Unions Act, 1926

(2)No Court shall take cognizance of any offence under this Act, unless complaint thereof has been made by, or with the previous sanction of, the Registrar or, in the case of an offence under section 32, by the person to whom the copy was given, within six months of the date on which the offence is alleged to have been committed.