Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 39 in Nurses and Midwives Act, 1953 39. Jurisdiction of Civil Courts barred. - No Act done in the exercise of any power conferred by or under this Act on the Government the Council or the Registrar shall be questioned in any Civil Court.
