Section 80(1) in Arunachal Pradesh Goods Tax Act, 2005
(1)No objection or appeal shall lie against -(a)a decision of the Commissioner to make an assessment of tax or penalty;(b)a notice requiring a person to furnish a return;(c)a notice issued under section 59 of this Act;(d)a decision of the Commissioner to notify any matter;(e)a notice asking a dealer to show cause as to why he should not be prosecuted for an offence under this Act;(f)a decision relating the seizure or retention of books of accounts, register and other documents;(g)a decision sanctioning a prosecution under this Act;(h)an interim decision made in the course of any proceedings;(i)a decision of the Commissioner touching on the internal administration of the Goods Tax authorities;(j)a determination or ruling of the Commissioner under section 85 or section 86; or(k)an assessment issued by the Commissioner to give effect to an order of The Appellate Tribunal or a court.
