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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in The Punjab Forward Contracts Tax Act, 1951

(2)No court shall take cognizance of any offence under this Act or under the rules made thereunder except on a complaint in writing by the assessing authority, and no court inferior to that of a Magistrate of the first class shall try any such offence.