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 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(3) in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019 (3)No prosecution for offences punishable under this Act shall be instituted except with the prior sanction of an officer authorised in this behalf by the authority.
