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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Tax on Luxuries Act, 1987

(2)
(a)No Court shall take cognizance of any offence punishable under sub-section(1) except upon a report in writing of the assessing authority having jurisdiction over the area concerned.
(b)No Court inferior to that of a Magistrate of the first class shall try any offence punishable under sub-section (1).