Section 2(6) in The Commissions of Inquiry (Madhya Pradesh Amendment) Act, 1966
(6)The Provisions of Section 198B of the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (No. 2 of 1974)] (Act V of 1898) shall apply in relation to an offence under sub-section (5) as they apply in relation to an offence referred to in sub-section (1) of the said section 198B, subject to the modification tat no complaint in respect of such offence shall be made by the public prosecutor except with, the previous sanction of the State Government.
