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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(1)No court shall take cognizance of any offences under this Act except on a complaint in writing made under the signature of an officer duly authorised by the Board in this behalf.