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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab Cattle Fairs (Regulation) Act, 1967

(2)No court shall take cognizance of an offence punishable under sub-section (2) of section 18 except on a complaint made in writing by the fair officer or any other officer not below the rank of a Gazetted Officer authorised by the Deputy Commissioner in this behalf.