Section 230 in The Code of Criminal Procedure, 1989 (1933 A. D.)
230. Stay of proceeding if prosecution of offence in altered charge requires previous sanction.
- If the offence stated in the [x x x] [Words omitted by Act XXXVII of 1978, Sections 37 and 38.] altered or added charge is one for the prosecution of which previous sanction is necessary, the case shall not be proceeded with until such sanction is obtained, unless sanction has been already obtained for a prosecution on the same facts as those on which the [xxx] [Words omitted by Act XXXVII of 1978, Sections 37 and 38.] altered charge is founded.
