Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 131H in Karnataka Agricultural Produce Marketing Act 1966

131H. Bar of Jurisdiction on Civil Courts.

- No Civil Court shall have jurisdiction to settle decide or deal with any question or to determine any matter which is by or under this Act required to be settled decided or dealt with or to be determined under the provisions of section 131C.