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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in Punjab Military Transport Act, 1916

(2)No Civil Court shall take cognizance of the manner in which the [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] or any person exercise any power vested in it or in him by or under this Act.