Section 61 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
61. Bar of Jurisdiction.
- No order passed or proceedings taken under the provisions of this Act shall be called in question in any Court, in any suit, or application; and no injunction shall be granted by any Court in respect of any action taken or about to be taken in pursuance of any power conferred by or under this Act.
