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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(1) in Maharashtra Horticulture Development Corporation Act, 1984

(1)No court shall take cognizance of any offence punishable under this Act except on the complaint of, or upon information received from the Corporation or some person authorised by the Corporation by general or special order in this behalf.