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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1) in Haryana Tax on Luxuries Act, 1994

(1)No assessment made and no order passed, under this Act or the rules made there under, by the Tribunal or the Commissioner or any person appointed under sub-section (1) of section 3 to assist the Commissioner, shall be called in question in any civil court.