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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(4)No Court shall take congnizance of an offence punishable under this section except with the previous sanction of the Government or of an officer authorised by them in this behalf.