27. Procedure for prosecutions.
No prosecution for any offence punishable under this Act shall be instituted except by or with the consent of the Central Government or the Board.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
27. Procedure for prosecutions. No prosecution for any offence punishable under this Act shall be instituted except by or with the consent of the Central Government or the Board. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
