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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(2) in Odisha Goods and Services Tax Act, 2017

(2)Any person
(a)who is a Government servant shall not be prosecuted for any offence under this section except with the previous sanction of the Government;
(b)who is not a Government servant shall not be prosecuted for any offence under this section except with the previous sanction of the Commissioner.