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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(2) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(2)Every order passed in appeal under this section shall, subject to the powers of revision conferred by sub-section (3), be final and shall not be liable to be called in question in any court of law whether in a suit or other proceeding or by way of appeal or revision.