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State of Gujarat - Section

Section 20 in The Gujarat Fisheries Act, 2003

20. Bar of jurisdiction of civil courts.

- No civil court shall have jurisdiction to deal with or decide any question which the Fishery Officer, Licensing Officer, the Registration officer, the Adjudicating Officer or, as the case may be, the State Government is empowered to deal with or decide by or under this Act and no injunction shall be granted by any civil court in respect of any action taken or to be taken in pursuance of any provision of this Act.