Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Andhra Pradesh - Subsection Section 62(1) in The Andhra Pradesh Value Added Tax Act, 2005 (1)No Court other than the Court of a Magistrate of the first class shall take cognizance of, or try, an offence under the Act.
