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State of Jammu-Kashmir - Section

Section 25 in The Jammu and Kashmir Collection of Statistics Act, 2010

25. Sanction for prosecution for offence.

- No prosecution for an offence committed by any informant shall be instituted except by or with the sanction of the statistics officer and no prosecution for an offence committed by persons other than informants shall be instituted except by or with the consent of the appropriate Government.