Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 28 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

28.

No prosecution shall be instituted under these rules, unless the person complained against has been given an opportunity in writing to show-cause as to why he should not be prosecuted, prescribing time therein a minimum period of 15 days.