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[Cites 0, Cited by 40] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Employee's Compensation Act, 1923

(2)No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by a Commissioner or to enforce any liability incurred under this Act.