Section 33(3) in Assam General Sales Tax Act, 1993
(3)Notwithstanding anything contained in subsection (1) or sub-section (2) no appeal shall lie against -(a)An assessment made under subsection (2) of section 7; or(b)A determination of tax made under section 20; or(c)An order levying interest under section 22; or(d)An order withholding a refund under section 31; or(e)An order pertaining to the seizure of account books, registers and other documents under section 44; or(f)An order under section 46; or(g)An order sanctioning prosecution under any provision of this Act or compounding refusing to compound any offence under section 67; or(h)Such other orders as may be prescribed.
