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State of Maharashtra - Section

Section 17B in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

17B. Cognizance of offence on complaint. —

No Labour Court shall take cognizance of any offence punishable by or under this Act, except on a complaint in writing made by an Inspector or by a person specially authorised in this behalf by the Board or the State Government.