Section 94 in Daman and Diu Value Added Tax Regulation, 2005
94. Chapter XXXVI of Code of Criminal Procedure, 1973, not to apply to certain offences.
- Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to -(a)any offence punishable under this Regulation; or(b)any other offence which under the provisions of that Code may be tried along with such offence, andevery offence referred to in clause (a) or clause (b) may be taken cognizance of by the court having jurisdiction under this Regulation as if the provisions of that Chapter were not enacted.
