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 0] [Entire Act] State of Assam - Section Section 7 in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005 7. Cognizance of offences. - No prosecution for an offence under this Act shall be instituted except by, or with the sanction of the State Government.
