The Gift-Tax Act, 1958
42. Bar of suits in civil court.
No suit shall lie in any civil court to set
aside or modify any assessment made under this Act, and no prosecution, suit or
other
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Subs. by Act 5 of 1964 s. 52 for ss. 41A and 41B w.e.f. 1-4-1964.
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Ins. and subs. by Act 41 of 1975, s.121 (w.e.f. 1-10-1975).
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Subs. by s. 121, ibid. (w.e.f. 1.10.1975).
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Ins. by S.122, ibid. (w.e.f. 1-10-1975).
- Ins. by Act 29 of 1977, S. 39 & Sch. V (w.e.f. 10-7-1978).
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legal proceeding shall lie against 1[the Government or] any officer of the
Government for anything in good faith done or intended to be done under this
Act.