Previous sanction for prosecution | State Emblem of India (Prohibition of Improper Use) Act, 2005 | Bare Acts | Law Library

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The State Emblem of India (Prohibition of Improper Use) Act, 2005

8. Previous sanction for prosecution.-

No prosecution for any offence punishable under this Act shall be instituted, except with the previous sanction of the Central Government or of any officer authorised in this behalf by general or special order of the Central Government.

State Emblem of India (Prohibition of Improper Use) Act, 2005

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