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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(4)(d) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(d)No prosecution shall be instituted under clause (a) without the previous sanction of the Registrar, who will accord such sanction, only after giving the party concerned an opportunity to be heard.