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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Benami Transactions (Prohibition) Act, 1988

(3)The Special Court shall not take cognizance of any offence punishable under this Act except upon a complaint in writing made by-
(i)the authority; or
(ii)any officer of the Central Government or State Government authorised in writing by that Government by a general or special order made in this behalf.