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[Cites 0, Cited by 7] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1) in The Indian Stamp Act, 1899

(1)No prosecution in respect of any offence punishable under this Act or any Act hereby repealed, shall be instituted without the sanction of the Collector or such other officer as [the [State Government] [Substituted by A.O.1937.]] generally, or the Collector specially, authorises in that behalf