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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Gujarat - Subsection

Section 94(i) in The Gujarat Value Added Tax Act, 2003

(i)no civil court shall have jurisdiction to deal with or decide any question which the Tribunal, the Commissioner or any officer appointed to assist him is empowered to deal with or decide by or under this Act and no injunction shall be granted by any civil court in respect of any action taken or to be taken in pursuance of any power by or under this Act;