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State of Rajasthan - Section

Section 36 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

36. Cognizance of offences.

(1)No court shall take cognizance of any offence punishable under sub-section (2) of section 35 except with the previous sanction of the Commissioner.
(2)All offences punishable under section 35 shall be non-cognizable and bailable.