Section 19 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
19. Grant of injunction, etc., by civil courts.
- No civil court shall grant an injunction or make any order for any other relief, against the State Government or a public officer in respect of any act done or purporting to be done by the State Government, or such officer in his official capacity, under this Act or any order made thereunder, until after notice of the application for such injunction or other relief has been given to the State Government or such officer.
