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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(b) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(b)no Civil Court shall entertain any suit or proceeding against the State Government or the licensee for the recovery of any amount by way of such reimbursement or indemnification including interest, if any;