Section 85(1) in The Maharashtra Value Added Tax Act, 2002
(1)Save as is provided by section 27, no order passed or proceedings taken under this Act, the rules or notification by any authority appointed or constituted under this Act, shall be called in question in any Court, and save as is provided by section 26, [* * *] [These words deleted by Maharashtra Act No. 14 of 2005, Section 46(1), (w.e.f. 1-4-2005).], no appeal shall lie against any such order.-
