Section 22 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
22. Bar on jurisdiction of Civil Courts.
- No Civil Court shall have jurisdiction to settle, decide or deal with any question or to determine any matter which is by or under this Act or the Scheme required to be settled, decided or dealt with or to be determined by the Government or the Board or the Secretary or any officer authorised by the Board.
