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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in Punjab State Development Tax Act, 2018

(1)No court shall entertain any suit or other proceedings to set aside or modify, or question the validity of any assessment, order or decision made or passed by any officer or authority under this Act, or the rules made thereunder or in respect of any other matter falling within its or his scope.