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State of Karnataka - Section

Section 31 in Karnataka Shops and Commercial Establishments Act, 1961

31. Procedure.

(1)No prosecution under this Act or the rules or orders made thereunder shall be instituted save on a complaint in writing by an Inspector.
(2)No court inferior to that of a Magistrate of the Second Class shall try any offence punishable under this Act or any rules or orders made thereunder.