Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40G] [Entire Act] State of Gujarat - Subsection Section 40G(1) in Gujarat Primary Education Act, 1947 (1)No civil court shall have jurisdiction to settle, decide or deal with any question which is by or under this Chapter required t be settled, decided or dealt with by the Tribunal.
