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State of Odisha - Section

Section 32 in The Orissa Entertainment Tax Act, 2006

32. Cognizance of offence.

(1)No court shall take cognizance of any offence punishable under this Act or rules, except with the previous sanction of the Commissioner.
(2)No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act or rules.