- No order made by the State Government or [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] in the exercise of any power conferred by or under this Act shall be called in question in any Court, and no injunction shall be granted by any Court or any authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
