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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(1) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(1)No Prosecution or other proceeding shall be instituted in a criminal court without the previous sanction of the State Government, against any officer or servant of the Government, for any act done or purporting to be done under this Act.