Section 35 in The Punjab Tax on Lotteries Act, 2005
35. Validity of assessment not to be questioned in prosecution.
- The validity of the assessment of any tax or of the levy of any fee or other amount, made under this Act, or the liability of any promoter to pay any tax, fee or other amount so assessed or levied, shall not be questioned in any Criminal Court in any prosecution or other proceedings, whether under this Act or otherwise.
