Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(2) in The Orissa Sugarcane Cess Act, 1959 (2)No prosecution shall be instituted under this Act except on a complaint made by or under the authority from the Cane Commissioner or the District Magistrate as the case may be.
