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 17] [Entire Act] State of Jammu-Kashmir - Subsection Section 17(3) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960 (3)No prosecution under this section shall be instituted without the previous sanction of the Government or an officer authorised by the Government in this behalf.
