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State of Jammu-Kashmir - Section

Section 26 in The Boilers Act, 1991 (1934 A. D.)

26. Limitation and previous sanction for prosecutions.

- No prosecution for an offence made punishable by or under this Act shall be instituted except within six months from the date of the commission of the offence, and no such prosecution shall be instituted without the previous sanction of the Chief Inspector.