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] State of Assam - Section Section 12A in The Assam Fiscal Responsibility and Budget Management Act, 2005 12A. [ Bar of jurisdiction of Civil Court. [Inserted by Assam Act No. 42 of 2005, dated 7.9.2005.] - No civil court shall have jurisdiction to question the legality of any action taken by, or any decision of the State Government, under this Act.]
