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State of Himachal Pradesh - Section

Section 7 in Himachal Pradesh Freedom of Religion Act, 2006

7. Prosecution to be made with the sanction of District Magistrate.

- No Prosecution for an offence under this Act shall be made without the sanction of the District Magistrate or such other authority, not below the rank of a Sub-Divisional Officer, as may be authorized by him in that behalf.