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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(1)(b) in The Rajasthan Electricity Duty Act, 1962

(b)no suit or other proceeding shall be maintained or continued in any court or before any authority questioning such levy and payment or claiming refund thereof; and