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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4)(b) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006

(b)a sanction required for prosecution includes reference to any requirement that the prosecution shall be at the instance of a specified authority or with the sanction of a specified person or any requirement of a similar nature".