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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(1) in Bihar Entertainments Tax Act, 1948

(1)No prosecution shall lie against any officer or servant of [Government] [Substituted by A.L.O. for 'Crown'.] for any act done or purporting to be done under this Act, without the previous sanction of the [State] [Substituted by A.L.O. for 'Provincial'.] Government.