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State of Madhya Pradesh - Section

Section 66 in The M.P. Vat Act, 2002

66. Bar to curtain proceedings.

- Save as provided in Section 53, no order passed or proceeding initiated under this Act or the rules made thereunder be called into question in any Civil Court and save as provided in Sections 46 and 47 no appeal or application for revision shall lie against any such assessment or order.