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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(1) in The Bombay Stamp Act, 1958

(1)No prosecution in respect of any offence punishable under this Act or any Act hereby repealed shall be instituted without the sanction of the Collector or such other officer as the State Government generally, or the Collector specially, authorises in that behalf.