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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976

(1)No Court shall take cognizance or any offence punishable under the Act, or of the abetment of any such offence, save on complaint made by or under the authority of the State Government.