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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016

(1)No prosecution for an offence under this Act shall be instituted without the written consent of the Authority or a person authorized in this behalf by the Authority.