Section 9 in The East Punjab Exchange of Prisoners Act, 1948
9. Cognizance of an offence.
- No prosecution under section 7 shall be instituted except with the previous sanction in writing of the Director and no prosecution under section 8 shall be instituted except with the previous sanction in writing of the [State] [Section 7 renumbered as sub-section (1) and sub-section (2) added by Punjab Act No XX of 1952, section 2.] Government.
