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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1) in The Orissa Weights and Measures (Enforcement) Act, 1958

(1)No Court shall take cognizance of any offence punishable under this Act except upon complaint in writing made by the Controller or any officer authorised in this behalf by the Controller by general or special order.