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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 8 in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

8. Cognizance of offences.—

No prosecution for an offence under this Act shall be instituted except by, or with the sanction of, such officer of Government as may be prescribed in this behalf or any person authorised by that officer in writing.