Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Andhra Pradesh - Subsection Section 62(2) in The Andhra Pradesh Value Added Tax Act, 2005 (2)No prosecution for any offence under the Act shall be instituted except with the written consent of the Commissioner.
