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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(4) in Abkari Workers' Welfare Fund Act, 1989

(4)No court shall take cognisance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made with the previous sanction of the Chief Welfare Fund Inspector.