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[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 25 in The U.P. Secondary Education Services Selection Board Act, 1982

25. Bar against prosecution

. - No prosecution for an offence under this Act shall be instituted except with the previous sanction of the Director o: such officer or authority as the State Government may, by general or special order, specify in this behalf.