Previous sanction of the Central Government | Agricultural and Processed Food Products Export Development Authority Act, 1985 | Bare Acts | Law Library

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The Agricultural and Processed Food Products Export Development Authority Act, 1985

27. Previous sanction of the Central Government.-

No prosecution for any offence punishable under this Act shall be instituted except with previous sanction of the Central Government.

Agricultural and Processed Food Products Export Development Authority Act, 1985

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