436. Correctness of assessment not to be questioned.
In a claim under this Chapter, it shall not be open to the assessee to question the correctness of any assessment, or other matter decided which has become final and conclusive, or ask for a review of the aforesaid assessment or matter; and the assessee shall not be entitled to any relief on such claim except refund of tax wrongly paid or paid in excess.[Similar to Section 242 from The Income Tax Act, 1961-Also Refer]
