Section 19 in The Punjab Entertainments Duty Act, 1955
19. Bar of jurisdiction and of action taken in good faith.
- [The liability of a person to pay the duty or the penalty shall not be determined or questioned in any other manner or by any other authority than is provided in this Act or the rules made thereunder, and no prosecution, suit or other proceedings shall lie against Government or any of is officers or servants for any act done or purporting to have been done in good faith under this Act or the rules made thereunder.] [Substituted by Haryana, Act, 30 of 1973.]
