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State of Rajasthan - Section

Section 41 in Rajasthan Non-Government Educational Institutions Act, 1989

41. Courts not to grant injunction

.— Notwithstanding anything contained in the Code of Civil Procedure, 1908 or in any other law for the time being in force, no court shall grant any temporary injunction or make any interim order restraining any proceedings which are being or about to be taken under this Act.