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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Manipur - Subsection

Section 82(2) in Manipur Value Added Tax Act, 2004

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