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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in The Haj Committee Act, 1959

(5)No Magistrate other than a Presidency Magistrate or Magistrate of the first class shall take cognizance of an offence punishable under sub- section (4), and such Magistrate shall take cognizance of such offence only on written complaint by the Chairman of the Committee.