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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2) in Andhra Pradesh General Sales Tax Act, 1957

(2)No prosecution for offence under sub section (2) of section 30, or for any second or subsequent offence under sub section (3) of that section, shall be instituted except with the written consent of the Deputy Commissioner having jurisdiction over the area.