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] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(2) in The Gujarat Agricultural Pests and Diseases Act, 1980 (2)No prosecution under this Act, shall be commenced without the previous sanction of the Collector, nor after six months from the date of the commission of the alleged offence.
