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

State of Madhya Pradesh - Subsection

Section 3(1)(c) in The M.P. Koyala Upkar (Manyatakaran) Adhiniyam, 1964

(c)no suit or other proceedings shall be maintained or continued in any Court against the Board or any person or authority whatsoever for the refund of any cess so paid;