Section 15 in The Punjab Forward Contracts Tax Act, 1951
15. Bar of certain proceedings.
- Save as provided in this Act, no assessment made and no order passed under this Act or the rules made thereunder by the Commissioner or any person appointed under section 3 to assist him shall be called in question in any Civil Court; and save as provided in sections 16 and 17, no appeal or revision shall lie against any such assessment or order.
