Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Entire Act] State of Gujarat - Section Section 83 in The Bombay Public Trusts Act, 1950 83. Previous sanction of Charity Commissioner necessary for prosecution. - No prosecution for an offence punishable under this Act, shall be instituted without the previous sanction of the Charity Commissioner.
