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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(4)(d) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(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.