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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(3)(ii) in Himachal Pradesh Passengers and Goods Taxation Act, 1955

(ii)no suit or other proceeding shall be maintained or continued in any court or before any authority for the refund of, and no enforcement shall be made by any court or authority of any decree or order directing the refund of, any such aforesaid tax which has been collected ;