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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Gujarat - Subsection

Section 87(1) in The Gujarat Value Added Tax Act, 2003

(1)No court shall take cognizance of any offence under this Act or the rules except with the previous sanction of the Commissioner, and no court inferior to that of a Metropolitan Magistrate shall try any such offence.