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NCT Delhi - Section

Section 67 in Delhi Sales Tax Act, 1975

67. Bar of suits in civil courts.

- No suit shall be brought in any civil court to set aside or modify any assessment made or any order passed under this Act or the rules made thereunder and no prosecution, suit or other proceeding shall lie against the Government or any officer of the Government for anything in good faith done or intended to be done under this Act or the rules made thereunder.