Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Puducherry - Section Section 29 in Puducherry Hindu Religious Institutions Act, 1972 29. Sanction of Government or prosecution. - No court shall take cognizance of any offence under this Act or the rules made thereunder except with the previous sanction of the Government.
