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 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2) in Uttarakhand Public Services (Reservation for Economically Weaker Sections) Act, 2019

(2)No court shall take the cognizance of any offence under this section except with the previous sanction of the State Government or an officer authorized in this behalf by the State Government by order ;