Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] UT Chandigarh - Subsection Section 46(1) in The Punjab Tax on Luxuries Act, 2009 (1)No suit shall lie in any civil court to set aside or modify an Bar of assessment, made or order passed under this Act.
