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

State of Goa - Subsection

Section 5(2) in The Antiquities (Export Control) Act, 1947

(2)No Court shall take cognizance of an offence punishable under this section except upon complaint in writing made by an Officer generally or specially authorized in this behalf by the Central Government, and no Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any such offence.