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[Cites 0, Cited by 2] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Sick Industrial Companies (Special Provisions) Act, 1985

(2)[ No Court shall take cognizance of any offence under sub-section (1) except on a complaint in writing of the Secretary or any such other officer of the Board or the Appellate Authority or any such officer of an operating agency as may be authorised in this behalf by the Board or the Appellate Authority.]