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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Bharat - Subsection

Section 58(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(3)No criminal Court shall take cognizance of any offence under this section except on the complaint in writing of the Chairman of the Board before which the proceedings were held, or which made the award.