Section 46 in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
46. Civil court not to have jurisdiction.
- No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which an Adjudicating Authority or the West Bengal Clinical Establishment Regulatory Commission is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
