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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
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The Monopolies And Restrictive Trade Practices Act, 1969 Bare Act |
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COGNIZANCE OF OFFENCES. No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in section 21 of the Indian Penal Code 1860 (45 of 1860). |
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