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Union of India - Section

Section 526 in The Income Tax Act, 2025

526. Bar of suits in civil courts.

No suit shall be brought in any civil court to set aside or modify any proceeding taken or order made under this Act, and no prosecution, suit or other proceeding shall lie against the Government or any officer of the Government for anything in good faith done or intended to be done under this Act.[Similar to Section 293 from The Income Tax Act, 1961-Also Refer]