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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(2) in The Employee's Compensation Act, 1923

(2)No prosecution under this section shall be instituted except by or with the previous sanction of a Commissioner, and no Court shall take cognizance of any offence under this section, unless complaint thereof is made within six months of the date on which the alleged commission of the offence came to the knowledge of the Commissioner.