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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Daman and Diu - Subsection

Section 91(1) in Daman and Diu Value Added Tax Regulation, 2005

(1)No court shall take cognizance of any offence under this Regulation or rules made thereunder except with the previous sanction of the Commissioner, and no court inferior to that of a Metropolitan Magistrate shall try any such offence.