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] State of Uttarakhand - Section Section 29 in Uttarakhand Benami Transactions (Prohibition) Act, 2016 29. Previous sanction. - No prosecution shall be instituted against any person in respect of any offence under Section 28 without the previous sanction of the Approving Authority.
