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 2261] [Entire Act] Union of India - Section Section 39 in The Arms Act, 1959 39. Previous sanction of the district magistrate necessary in certain cases. - No prosecution shall be instituted against any person in respect of any offence under section 3 without the previous sanction of the district magistrate.
