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[Cites 0, Cited by 7] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(1) in Gold (Control) Act, 1968

(1)Save as otherwise provided in sub-section (2), no court shall take cognizance of any offence against this Act except on a complaint in writing made by a Gold Control Officer, not below the rank of a Collector of Central Excise or of Customs, having jurisdiction over the area in which the offence is committed or any person authorised by him in writing in this behalf.