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State of Tripura - Section

Section 39 in Tripura Sales Tax Act, 1976

39. Bar of suits in Civil Courts and indemnity.

- No suit shall be brought in any Civil Courts to set aside or modify any assessment made or orders passed under ther provisions of this Act, and no prosecution, suit or other proceedings shall lie against officer of the State Government for anything in good faith done or intended to be done under this Act or the rules made thereunder.