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44. Non-appealable orders. No appeal and no application for revision shall lie against (a) a notice issued under this Act calling upon a dealer for assessment or asking a dealer to show cause as to why he should not be prosecuted for an offence under this Act; or (b) an order pertaining to the seizure or retention of books of accounts, register and other documents; or (c) an order sanctioning prosecution under this Act; or (d) an interim order passed in the course of any proceedings under this Act.    |
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