Section 29 in Himachal Pradesh General Sales Tax Act, 1968
29. Bar of certain proceedings.
- No assessment made and no order passed under this Act, or the rules made thereunder, by the Commissioner or any person appointed under section 3 to assist him shall be called into question in any civil court, and save as is provided in sub-section (5) of section 21 and sections 30, 31 and 33, no appeal or application for revision shall lie against any such assessment or order.
