Section 7 in The SAARC Convention (Suppression of Terrorism) Act, 1993
7. Previous sanction necessary for prosecution.—
No prosecution for an offence under this Act shall be instituted except with the previous sanction of the Central Government and the sanction granted under this section shall be deemed to be a sanction granted under section 188 of the Code of Criminal Procedure, 1973 (2 of 1974).
