Section 43 in The Goa, Daman and Diu Administration of Evacuee Property Act, 1964
43. [ Procedure for prosecution. [Substituted by (Amendment) Act No. 10 of 1965.]
- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Government or of any officer authorised by it in this behalf, by general or special order.]
