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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)No Court shall take cognizance of any offence under this Act or the rules or regulations made thereunder except on a complaint in writing of an officer empowered by rules made in this behalf.