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Union of India - Section

Section 39 in The Sikh Gurdwaras Act, 1925

39. Suits for relief claimable by application under this Part barred.

- Notwithstanding anything contained in any Act to the contrary, no suit shall be instituted or continued in any court, claiming any relief in respect of the management or administration of a Notified Sikh Gurdwara if such relief might be or might have been claimed in an application made under the provisions of this Part.