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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(2)No court shall take cognizance of any offence punishable under sub-section (1) except upon a report in writing of the facts constituting such offence made by the Collector.