43. Bar to the enforcement of right on behalf of unregistered sports organization and sportspersons.
- Notwithstanding anything contained in any other law for the time being in force, no suit, appeal or other legal proceedings for the enforcement of any right on behalf of any sports organization or by a sportsperson, which or who, as the case may be, has not been registered in accordance with the provisions of this Act shall be instituted, commenced or heard, tried or decided by the Appellate Tribunal or by any court, after the commencement of this Act and no such suit, appeal or other legal proceeding shall be continued, heard tried or decided by any court, after such commencement, unless such sports organization or sports person has been registered in accordance with the provisions of this Act.
