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 2] [Entire Act] Union of India - Section Section 45 in The Tea Act, 1953 45. Previous sanction of Central Government for prosecution .-No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Central Government.
