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 0] [Entire Act] Union of India - Section Section 11 in The Fiscal Responsibility And Budget Management Act, 2003 11. Jurisdiction of civil courts barred.— No civil court shall have jurisdiction to question the legality of any action taken by, or any decision of, the Central Government, under this Act.
