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] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Collection of Statistics Rules, 2011

(2)A statistics officer shall consider the explanation, if any, furnished by the informant in pursuance to the notice issued under sub-rule (i), and after satisfying himself, for reasons to be recorded in writing, sanction for institution of prosecution of the informant.