 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
28. Previous sanction of Central Government. No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Central Government. 1. Subs. by Act 57 of 1985, s. 11, for "or of any rules made thereunder" (w.e.f. 1-12-1985). 2.Subs. by s. 11, ibid., for "extend to six months, or with fine which may extend to one thousand rupees, or with both" (w.e.f. 1-12-1985).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back