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 3] [Section 26] [Entire Act] Union of India - Subsection Section 26(2) in The Atomic Energy Act, 1962 (2)Proceedings in respect of contravention of section 18 shall not be instituted except with the consent of the Attorney General of India.
