Section 3(2)(b) in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

British India - Subsection

Section 3(2)(b) in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959

(b)no suit or other proceeding shall be maintained or continued in any court against the Government or any person or authority whatsoever for the refund of any taxes so paid; and

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British India - Subsection

Section 3(2)(b) in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959