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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Karnataka - Subsection

Section 80(1) in The Karnataka Value Added Tax Act, 2003

(1)No Court shall take cognizance of any offence punishable under Sections 79 except with the previous sanction of the Joint Commissioner, and no Court inferior to that of a Magistrate of the First Class, shall try any such offence.