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State of Rajasthan - Section

Section 26 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

26. Cognizance of offences by courts.

- No court shall take cognizance of any offence punishable under Chapters II, IV, V, VII, X and XII of this Act save on the complaint made by or under the authority of the State Government or the prescribed authority.