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 3] [Entire Act] Union of India - Section Section 15 in The Anti-Hijacking Act, 2016 15. Previous sanction necessary for prosecution No prosecution for an offence under this Act shall be instituted except with the previous sanction of the Central Government.
