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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2) in Uttar Pradesh Dacoity Affected Areas Act, 1983

(2)No prosecution against an Administrator appointed under subsection (3) of Section 17 shall be instituted unless previous sanction of the District Magistrate has been obtained therefor.