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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in The Unlawful Activities (Prevention) Act, 1967

(2)Notwithstanding anything contained in sub-section (1), no civil court or other authority shall have, or be entitled to exercise, any jurisdiction, powers or authority in relation to the matters referred to in section 36.