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State of Jammu-Kashmir - Section

Section 389 in Jammu and Kashmir Municipal Corporation Act, 2000

389. Prosecution.

- Save as otherwise provided in this Act, no court shall try an offence made punishable by or under this Act or any rule or any bye-law made hereunder, except on the complaint of, or upon information received from the Commissioner, or any other officer of the Corporation authorized by him in this behalf.