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State of Madhya Pradesh - Section

Section 19 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

19. Cognizance of offence.

- No Court shall take cognizance of an offence punishable under these Regulations or the rule made thereunder except on a complaint in writing made by the Inspector appointed under Section 16 or such other officer or authority as may be prescribed.