Section 27 — Previous sanction of the Central Government.

The Agricultural and Processed Food Products Export Development Authority Act, 1985
No prosecution for any offence punishable under this Act shall be instituted except with previous sanction of the Central Government.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.