Section 49 in Assam Industrial Infrastructure Development Corporation Act, 1990
49. Authority for production.
- Unless otherwise expressly provided no Court shall take cognizance of any offence relating to any property belonging to or vested by or under this Act, in the Corporation, punishable under this Act, except on the complaint of, or upon information received from, the Corporation or some person authorized by the Corporation by general or special order in this behalf.
