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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

UT Chandigarh - Subsection

Section 4(1)(c) in The Punjab General Sales Tax (Amendment and Validation) Act, 1987

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