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] [Entire Act] State of Telangana - Section Section 62 in Telangana Value Added Tax Act, 2005 62. Court for prosecution. (1)No court other than the Court of a Magistrate of the First Class shall take cognizance of or try an offence under the Act.(2)No prosecution for any offence under the Act shall be instituted except with the written consent of the Commissioner.
