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 17B] [Entire Act] State of Maharashtra - Subsection Section 17B(2) in The Maharashtra Labour Welfare Fund Act, 1953 (2)No prosecution for such offence shall be instituted, except by an Inspector with the previous sanction of the Welfare Commissioner.
