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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(1)No court shall take cognizance of any offence punishable under this Act, save on a complaint made by the Authority or any officer or person authorised by it.