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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Drugs (Control) Act, 1949

(2)No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or such officer as they may, by notification in the Gazette, authorise in this behalf.