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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in Himachal Pradesh Road Infrastructure Protection Act, 2002

(2)No court shall take cognizance of an offence punishable under sub-section (1) against any person, unless a complaint in writing is made by public servant authorized by the Government, by notification, in the Official Gazette.