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State of Haryana - Section

Section 12D in The Punjab New Capital (Periphery) Control Act, 1952

12D. Sanction of Prosecution.

- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the [Director] [Substituted by Haryana Act No. 15 of 2001.] or any officer authorised by him in this behalf.]