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 0] [Entire Act] Union of India - Section Section 17 in The Produce Cess Act, 1966 17. Limitation of prosecution. No prosecution for any offence punishable under this Act shall be instituted against any person except by, or with the consent of, the Collector.
