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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(2)No court shall take cognizance of offence punishable under this section except on a complaint filed by a competent authority with the previous sanction of the State Government.