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[Cites 0, Cited by 0] [Section 17E] [Entire Act]

Bombay Presidency - Subsection

Section 17E(2) in Bombay Labour Welfare Fund Act, 1953

(2)No prosecution for any offence under this Act shall be instituted, by any person except an Inspector and no prosecution shall be instituted by the Inspector except with the previous sanction of the Welfare Commissioner.]