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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(3) in The Punjab Lokpal Act, 1996

(3)No such court shall take cognizance of such offence except on a complaint in writing made by the Public Prosecutor at the direction of the Lokpal and the court of Session may take cognizance of the offence on such complaint without the case being committed to it.