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[Cites 0, Cited by 2] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993

(3)No Court shall take cognizance of any offence under this Act except upon a complaint made by a person generally or specially authorised in this behalf by the Executive Authority.