Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 26 in Uttarakhand River Valley (Development and Management) Act, 2005

26. Sanction of prosecution.

- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Chief Executive Officer or such other officer of the Authority not below the rank of Additional Chief Executive officer.