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[Cites 0, Cited by 45] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3) in The Employees' State Insurance Act, 1948

(3)No Civil Court shall have jurisdiction to decide or deal with any question or dispute as aforesaid or to adjudicate on any liability which by or under this Act is to be decided by a medical board, or by a medical appeal tribunal or by the Em­ployees' Insurance Court .