(3)[No leave shall be granted] [ Substituted by Act 31 of 1988, Section 67, for " No Court shall grant leave" (w.e.f. 31.5.1991).] under clause (b) of sub-section (1) unless notice of the intention to apply for leave has been served on the Central Government and that Government has been given an opportunity of being heard in the matter.B. Powers of Central Government
