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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)When the case falls within the scope of Section 197 of Code of Criminal Procedure, 1898 (V of 1898) no prosecution can be instituted without the previous sanction or consent as the case may be, of the Government.