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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in The Gujarat Mineral Rights Tax Act, 1985

(2)No offence punishable under this Act shall be inquired into or tried by any Court inferior to that of a Magistrate or the first class and except on a complaint made by the Taxation Officer or by any other officer authorised in that behalf by the State Government by a general or special order.