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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Pashu (Niyantran) Adhiniyam, 1976

(1)No Court shall take cognizance of any offence punishable under this Act, except on a report in writing of the facts constituting such offence made by such officer as may be authorised by the State Government.