Section 12(2)(b) in The Bihar Electricity Duty Act, 1948

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(b) in The Bihar Electricity Duty Act, 1948

(b)No suit or other proceeding shall be maintained or continued in any court, tribunal or authority for (refund of such duty or surcharge already collected and no enforcement shall be made by any court, tribunal or authority for any decree or order directing the refund of any such duty or surcharge which has been collected.]

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State of Bihar - Subsection

Section 12(2)(b) in The Bihar Electricity Duty Act, 1948