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 13] [Entire Act] Union of India - Subsection Section 13(3) in The Industrial Employment (Standing Orders) Act, 1946 (3)No prosecution for an offence punishable under this section shall be instituted except with the previous sanction of the appropriate Government.
