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State of Uttarakhand - Section

Section 23 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

23. Bar of jurisdiction of courts.

- No Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of anything done, any action taken or any order or direction issued by the State Government or any other authority or officer in pursuance of any power conferred by, or in relation to its or his functions under this Act.