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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(1)No Court shall taken cognizance of any offence under this Act except with the previous sanction of the Collector and no Court inferior to that of a Magistrate of the second class shall try any such offence.