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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in The Rajasthan Shops and Commercial Establishments Act, 1958

(1)No prosecution under this Act or the rules or orders made thereunder shall be instituted except by an Inspector appointed under Section 29 or except with the previous sanction of the State Government or the local authority as the case may be.