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State of Manipur - Section

Section 30 in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962

30. Cognizance of offence.-

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