Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] UT Chandigarh - Subsection Section 4(2)(a) in The Punjab General Sales Tax (Second Amendment) and Validation Act, 2000 (a)no suit on other proceedings shall be maintained or continued in any court for the refund of any tax so paid;