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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Haryana - Subsection

Section 89(1) in Haryana Registration and Regulation of Societies Act, 2012

(1)No Civil Court shall have jurisdiction to entertain or proceed with a suit, settle, decide or deal with any matter which, under the Act, is required to be settled, decided or dealt with by an authority under the Act.