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[Cites 0, Cited by 1] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in The Coal Mines (Special Provisions) Act, 2015

(4)On and from the commencement of the Act, no court or other authority, except the Supreme Court and a High Court, shall have, or be entitled to exercise, any jurisdiction, powers or authority, in relation to matters connected with the Act.