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State of Uttarakhand - Section

Section 9 in Uttarakhand Freedom of Religion Act, 2018

9. Prosecution to be made with the prior sanction.

- No prosecution for an offence under Section 8 shall be instituted by any person except by or with the previous sanction of the District Magistrate or such other authority not below the rank of a Sub-Divisional Magistrate, as may be authorised by him in this behalf.