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[Cites 0, Cited by 2] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1) in Karnataka Tax on Entry of Goods Act, 1979

(1)No court shall take cognizance of any offence punishable under sub-section (2) of section 21 except with the previous sanction of the [Joint Commissioner.] [Substituted by Act 26 of 2004 w.e.f. 1.8.2004]