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[Cites 0, Cited by 5] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(3) in East Punjab Urban Rent Restriction Act, 1949

(3)No Court shall take cognizanace of an offence under this Section except upon-
(a)a complaint of facts which constitute such offence filed with the sanction of the Controller in writing; or
(b)a report in writing of such facts made by the Controller.