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State of Andhra Pradesh - Section

Section 65 in The Andhra Pradesh Value Added Tax Act, 2005

65. Bar of jurisdiction.

- Save as otherwise expressly provided in the Act, no Court shall entertain any suit, or other proceeding to set aside or modify, or question the validity of any assessment, order or decision made or passed by any officer or authority under the Act or any rules made there under, or in respect of any other matter falling within its scope.