Section 10(2) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
(2)No Court including the Court constituted under the Presidency Towns Insolvency Act, 1909 [Act 3 of 1909] and the Provincial Insolvency Act, 1920,[Act 5 of 1920] other than the Special Court shall have jurisdiction in respect of any matter to which the provisions of this Act is invoked.
