Cost and Works Accountants Act, 1959
29. Sanction to prosecute
No person shall be prosecuted under this Act except on a complaint made by or under the order of the Council or of the Central Government.
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Cost and Works Accountants Act, 1959 29. Sanction to prosecute No person shall be prosecuted under this Act except on a complaint made by or under the order of the Council or of the Central Government. |
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