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 1] [Entire Act] State of Assam - Section Section 20 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996 20. Cognisance of offences with previous sanction only. - No Court shall take cognisance of an offence punishable under this Act except with the previous sanction of the State Government in this behalf.
