Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002

18. Sanction for prosecution.

- No prosecution for an offence punishable under this Act shall be instituted except by an officer authorised by Registrar (General, by general or special order in this behalf without his prior sanction.