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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(1)When the case falls within the scope of section 197or, the Code or Criminal Procedure, 1898, no prosecution can be instituted without the previous sanction or consent, as the case may be, of the Government.