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[Cites 0, Cited by 0] [Section 114A] [Entire Act]

State of Karnataka - Subsection

Section 114A(1) in Karnataka Forest Act, 1963

(1)In any case of alleged offence or of wrong alleged to have been committed by any Forest Officer, by any act done under colour or in excess of any such duty or authority under this Act, or wherein it shall appear to the court that offence if committed was of the character aforesaid, the prosecution or suit shall not be entertained except with the previous sanction of the State Government.