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State of Jammu-Kashmir - Section

Section 25 in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010

25. Congnizance of certain offences.

- No court shall take congnizance of any offence, except the offence under section 21 save on a complaint made by registering authority or any other officer inly authorized in this behalf by the Government.