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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(2)(b) in Delhi Municipal Corporation (Validation Of Electricity Tax) Act, 1966

(b)No suit or other proceedings shall be maintained or continued in any court against the Government , the Delhi Municipal Corporation or any person or authority whatsoever for the refund of any taxes so paid, and