(10)Save as provided in this section or in section 106, and notwithstanding anything contained in any other law for the time being in force, -(a)no suit or other legal proceeding shall He in any Court to set aside or modify any order of the Administrator made under this section, and(b)no Court shall pass any decree, grant any injunction or make any other order which shall have the effect of nullifying or affection in any way any such order.
