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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(3) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973

(3)No court shall take cognizance of an offence punishable under this section except with the previous sanction of the Government or of an officer authorised by them in this behalf.