Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 117 in Gujarat Public Trusts Act, 2011 117. Previous sanction of Charity Commissioner necessary for prosecution. - No prosecution for an offence punishable under this Act shall be instituted without the previous sanction of the Charity Commissioner.
