Section 36 in Recycling of Ships Act, 2019

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Union of India - Section

Section 36 in Recycling of Ships Act, 2019

36. Cognizance of offences.

- No court shall take cognizance of an offence under this Act except on a complaint made by-

(a)the Central Government;

(b)the National Authority or an officer authorised in this behalf; or

(c)the Competent Authority or an officer authorised in this behalf.