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State of Jammu-Kashmir - Section

Section 25 in Jammu and Kashmir School Education Act, 2002

25. Courts not to grant injunction

— Notwithstanding anything to the contrary contained in the Code of Civil Procedure, Samvat 1977 or in any other law for the time being in force, no court shall grant any injunction or make any interim order restraining any proceeding which is being or is about to be taken under this Act.