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 Himachal Pradesh - Section Section 19 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007 19. Bar of jurisdiction. - No civil court shall have any jurisdiction or power to entertain or decide questions relating to matters falling under this Act.
