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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Mizoram - Subsection

Section 11(2) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014

(2)No court shall take cognizance of an offence punishable under this section except upon a complaint, in writing, made by the Scrutiny Committee or by any other officer duly authorized by the Scrutiny Committee for this purpose.