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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 15 in Rice-Milling Industry (Regulation) Act, 1958

15. Cognizance of offences.

- No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by the licensing officer or any person duly authorised by the Central Government or the licensing officer in this behalf.