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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Karnataka Tax on Luxuries Act, 1979

(2)No court shall take cognizance of any offence punishable under sub-section (1) except upon a report in writing of the facts constituting such offence made by the [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986].