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[Cites 0, Cited by 20] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(1) in The Employees' State Insurance Act, 1948

(1)No prosecution under this Act shall be instituted except by or with the previous sanction of the In­surance Commissioner or of such other officer of the Corpora­tion as may be authorised in this behalf by the Director Gener­al of the Corporation.