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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(1) in Indian Stamp Act, 1899

(1)No prosecution in respect of any offence punishable under this Act or any Act hereby repealed shall be instituted without the sanction of the Collector or such other officer as the [State Government] [Substituted for the words 'Collecting Government' by the Adaptation of Laws Order, 1950.] generally, or the Collector specially, authorises in that behalf.