Section 11(4) in The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019
(4)No court inferior to that of a Judicial Magistrate of the first class shall try any offence punishable under this Act;Limitation 12. No court shall take cognizance of an offence punishable under this Act unless the complaint thereof is made within 3 (three) months from the date on which the alleged commission of the offence came to the knowledge of the Controlling Authority or (he Inspector, as the case may be.Application of Code of Criminal ~, 1973
