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State of Andhra Pradesh - Section

Section 134 in Andhra Pradesh Goods and Services Tax Act, 2017

134. Cognizance of offences.

- No court shall take cognizance of any offence punishable under this Act or the rules made thereunder except with the previous sanction of the Chief Commissioner, and no court inferior to that of a Magistrate of the First Class, shall try any such offence.