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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 36 in The Sikh Gurdwaras Act, 1925

36. No court to take cognizance of manner in which the State Government or tribunal exercises its power under the Act.

- No suit shall lie in any Court to question anything purporting to be done by the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government or, by a tribunal, in exercise of any powers vested in its by or under this Act.