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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 38 in Administration of Evacuee Property Act, 1950

38. Procedure for prosecution.

- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the State Government or of any officer authorised in this behalf, by general or special order, by the State Government.