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 19 in The Textiles Committee Act, 1963 19. Procedure for prosecution. No prosecution for any offence punishable under this Act shall be instituted except by or with the consent of the Central Government.
