Section 43 in The Himachal Pradesh Value Added Tax Act, 2005
43. Bar of certain proceedings.
- No assessment made and no order passed, under this Act, or the rules made thereunder, by the Commissioner or any person appointed under section 3 to assist him shall be called into question in any civil court and, save as provided in sections 45, 46 and 48, no appeal or application for revision shall lie against any such assessment or order.Chapter-VI Appeal, Revision And Rectification.
