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