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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 95(b) in The Andaman and Nicobar Islands Excise Regulation, 2012

(b)no suit or other proceeding shall be maintained or continued in any court or before any authority for the refund, and no enforcement shall be made by any court or other authority of any decree or order directing the refund, of any such duty or fee which has been so collected: