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State of Rajasthan - Section

Section 14 in Rajasthan Requisitioning of Goods Vehicles Act, 1969

14. Bar to jurisdiction.

- No civil court shall have jurisdiction in respect of any matter which the Government or arbitrator 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.