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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979

(3)No court shall take cognizance of an offence punishable under this section except with the previous sanction of the State Government or of an officer authorised by it in this behalf.