Section 42 in The Haryana Sports Council Act, 2016
42. Bar to enforcement of right on behalf of unregistered sports organization and sportsperson.
- No suit, appeal or other legal proceedings for the enforcement of any right on behalf of any sports organization or by a sportsperson, which or who, as the case may be, has not been registered in accordance with the provisions of this Act shall be instituted, commenced, heard, tried or decided by the Appellate Tribunal after the commencement of this Act and no such suit, appeal or other legal proceeding shall be continued, heard, tried or decided by any court, after such commencement, unless such sports organization or sportsperson has been registered in accordance with the provisions of this Act.
