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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3) in The East Punjab Essential Services (Maintenance) Act, 1947

(3)No court shall take cognizance of an offence under this Act except upon complaint in writing made by a person authorised in this behalf by the [State] [East Punjab Act 37 of 1948, Section 2(b).] Government.