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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(3) in Kerala Toddy Workers' Welfare Fund Act, 1969

(3)[ No court shall take cognisance of any offence punishable under this act except on a report in writing of the facts constituting such offence made with the previous sanction of the Chief Welfare Fund Inspector.] [Substituted by Act No. 31 of 1978.]