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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(2)No prosecution for an offence under sub-section (2) of Section 4 shall be instituted except with the written consent of the Deputy Commissioner, having jurisdiction over the local area.