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Citedby 39 docs - [View All]
Maharashtra State Electricity vs 2 Sub-Divisional Officer on 24 January, 2012
Cesc Limited Vs. Shiva Glass ... vs State Of West Bengal & Ors. Before: ... on 26 September, 2011
Shiva Glass Works Co. Ltd & Anr vs The State Of West Bengal & Ors on 4 November, 2008
Abdul Nazer vs K.S.E.B. on 20 January, 2006
Tata Steel Ltd. And Ors. vs Jharkhand State Electricity ... on 11 September, 2007

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[Section 56] [Complete Act]
Central Government Act
Section 56(2) in The Indian Electricity Act, 1910
(2) 5[ No court shall take cognizance of an offence under this Act, by a public officer except with the sanction-
(a) in the case of a person employed in connection with the affairs of the Union, of the Central Government; and
(b) in any other case, of the State Government.]