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] [Entire Act] State of Maharashtra - Section Section 10 in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005 10. Jurisdiction of Civil Courts barred. - No civil court shall have jurisdiction to question the legality of any action taken by, or any decision of, the State Government, under this Act.
