Section 31 in The Credit Information Companies (Regulation) Act, 2005
31. Bar of jurisdiction.—
No court or authority shall have, or be entitled to exercise, any jurisdiction, powers or authority, except the Supreme Court and a High Court exercising jurisdiction under articles 32, 226 and 227 of the Constitution, in relation to the matters referred to in sections 4, 5, 6, 7 and 18.
