The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
80. Congnizance of offences.-
No court inferior to that of a metropolitan magistrate or a magistrate of the First Class shall try any offence under this Act.
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The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 80. Congnizance of offences.- No court inferior to that of a metropolitan magistrate or a magistrate of the First Class shall try any offence under this Act. |
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