Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Haryana - Section Section 8 in The Haryana Affiliated Colleges (Security of Service) Act, 1979 8. Bar of jurisdiction of Civil Courts. - No Civil Courts shall have jurisdiction to entrain any suit in respect of any proceedings taken under the provisions of this Act.
