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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in Central Board of Direct Taxes (Validation of Proceedings) Act, 1971

(b)no suit or other proceeding shall be instituted or continued against the government or any person or authority whatsoever on the ground that any such act, proceeding or thing was not done or taken in accordance with law.