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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 37 in The Sikh Gurdwaras Act, 1925

37. Courts not to pass an order or grant or execute a or decree inconsistent with decision of a tribunal.

- Except as provided in this Act no court shall pass any order or grant any decree or execute wholly or partly, any order or decree, if the effect of such order, decree or execution would be inconsistent with any decision of a tribunal, or any order passed on appeal therefrom, under the provisions of this Part.