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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(1) in The Himachal Pradesh Value Added Tax Act, 2005

(1)No Court shall take cognizance of any offence punishable under this Act or the rules made thereunder except with previous sanction of the State Government or of such officer as may be authorised by a notification published in Official Gazette and no Court inferior to that of a Magistrate of the first class shall try any such offence.