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[Section 18A] [Complete Act]
Central Government Act
Section 18A(2) in The Workmen' S Compensation Act, 1923
(2) No prosecution under this section shall be instituted except by or with the previous sanction of a Commissioner, and no Court shall take cognizance of any offence under this section, unless complaint thereof is made 4[ within six months of the date on which the alleged commission of the offence came to the knowledge of the Commissioner].] CHAP COMMISSIONERS CHAPTER III COMMISSIONERS