Section 37 in The Punjab Tax on Lotteries Act, 2005
37. Bar of jurisdiction of Courts.
- Notwithstanding anything contained in any law passed by the Punjab State Legislature for the time being in force, no suit or other proceedings shall be entertained by any Court, except as expressly provided for under this Act to set aside or modify any assessment or other proceedings commenced by virtue of the provisions of this Act, and no such Court shall question the validity of any assessment, levy of penalty or interest or grant any stay of proceedings or recovery of any amount due under this Act.
