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Union of India - Section

Section 39 in The Architects Act, 1972

39. Cognizance of offences.-

(1)No Court shall take cognizance of any offence punishable under this Act, except upon complaint made by order of the Council or a person authorized in this behalf by the Council.
(2)No Magistrate other than a Presidency Magistrate or a Magistrate of the first class shall try and offence punishable under this Act.