CHAPTER-VIII
Appeal, Reference and Revision

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, registers 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.