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[Cites 0, Cited by 5] [Entire Act]

State of Karnataka - Section

Section 64 in Karnataka Agricultural Income-Tax Act, 1957

64. Bar of suits in Civil Courts.

- No suit shall be brought in any Civil Court to set aside or modify any assessment made under this Act and no prosecution, suit or other proceeding shall lie against any officer of the State Government for anything in good faith done or intended to be done under this Act.