Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act] State of Bihar - Subsection Section 18(2)(a) in Bihar Taxation on Luxuries in Hotels Act, 1988 (a)No court shall take cognizance of any offence under this Act or the rule made thereunder except with the previous sanction of the Commissioner and