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State of Haryana - Section

Section 24 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

24. Bar of Jurisdiction.

- No civil court shall have jurisdiction to entertain and try any suit or proceedings in respect of anything done, action taken or order or direction issued by the State Government, Committee, Director General, or its officers in pursuance of powers conferred by or in relation to any of the functions under this Act.