Census Act, 1948
12.Sanction required for prosecutions:-
No prosecution under this Act shall be instituted except with the previous sanction of the State Government or of an authority authorized in this behalf by the State Government.
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Census Act, 1948 12.Sanction required for prosecutions:- No prosecution under this Act shall be instituted except with the previous sanction of the State Government or of an authority authorized in this behalf by the State Government. |
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