Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Telangana - Subsection Section 62(1) in Telangana Value Added Tax Act, 2005 (1)No court other than the Court of a Magistrate of the First Class shall take cognizance of or try an offence under the Act.
