Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Gujarat - Subsection Section 19(1) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977 (1)No suit shall lie in any Civil Court to set aside or modify any assessment made or order passed under this Act.
