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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 83(1) in The Registration Act, 1977 (1920 A.D.)

(1)A prosecution for any offence under this Act coming to the knowledge or a registering officer in his official capacity may be commenced by or with the permission of the Inspector General, the Registrar or the Sub-Registrar, in whose territories district or sub-district, as the case may be, the offence has been committed.