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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(3) in Bihar Entertainments Tax Act, 1948

(3)No Court shall take cognizance of an offence under this Act or under the rules made thereunder except with the previous sanction of the prescribed authority and no Court inferior to that of a Magistrate of the first class shall try any such offence.