Section 14(1) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
(1)Save as otherwise provided by section-13, no Civil Court shall have jurisdiction to deal with or decide any question which the Tribunal is empowered to deal with and decide by or under this Act and no injunction shall be granted by any Civil Court in request of any action taken or to be taken in pursuance of any power by or under this Act.
