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State of Assam - Section

Section 39 in Assam General Sales Tax Act, 1993

39. Bar to certain proceedings.

- Save as provided in this Chapter, no assessment made and no order passed under this Act or the Rules made thereunder shall be called in question before any court and no prosecution, suit or other proceeding shall lie against the State Government or any officer there of for anything in good faith done or intended to be done under this Act.