Section 67 in The Punjab Value Added Tax Act, 2005
67. Bar on appeal against certain orders.
- No appeal or revision shall lie against. -(a)a notice issued under this Act calling upon a person for audit or assessment or for any other purposes including for recording statements; or(b)a notice issued under this Act asking to show cause as to why the penalty for an offence under this Act should not be levied; or(c)a notice providing an opportunity of being heard as required under this Act; or(d)any order pertaining to seizure or retention of accounts books; or(e)any order issued under section 74; or(f)any order issued under sub-section (1) of section 87; or(g)a direction to maintain certain accounts or furnish certain information, statements, statistics or return; or(h)any guidelines formulated, instructions issued or directions given by the Commissioner for carrying out any purposes of this Act.
