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Union of India - Section

Section 94 in The Motor Vehicles Act, 1988

94. Bar on jurisdiction of Civil Courts. - No Civil Court shall have jurisdiction to entertain any question relating to the grant of a permit [or licence issued under any scheme] under this Act, and no injunction in respect of any action taken or to be taken by the duly constituted authorities under this Act with regard to the grant of a permit [or licence issued under any scheme], shall be entertained by any Civil Court.