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

State of West Bengal - Subsection

Section 4(3A) in The West Bengal Clinical Establishments Act, 1950

(3A)[ No civil court shall have any jurisdiction to entertain any suit or other proceeding challenging the decision of the prescribed authority under sub-section (3).] [Sub-Section (3A) inserted by West Bengal Act 30 of 1992.]