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 2] [Entire Act] State of Uttar Pradesh - Section Section 13 in The U.P. Fire Prevention And Fire Safety Act, 2005 13. Sanction of prosecution. - No Court shall proceed to the trial of an offence under this Act except on the complaint of, or upon information received from, the nominated authority.
