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[Cites 0, Cited by 4] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(2) in The Bihar Value Added Tax Act, 2005

(2)No court shall take cognizance of any offence under this Act except with the previous sanction of the Commissioner or any officer specially empowered in this behalf and no court inferior to that of a Magistrate of the first class shall try any such offence.