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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1) in Kerala Labour Welfare Fund Act, 1975

(1)No court shall take cognizance of any offence punishable under this Act [except on a complaint made by an Inspector with the previous sanction in writing of the Commissioner] [Substituted by Kerala Act 1 of 1987]