68B. [ Bar of jurisdiction of Civil Courts. [Sections 68B to 68D Inserted by Act 2 of 1995 w.e.f. 25.02.1995]
- No Civil Court shall have jurisdiction in respect of any matter which any excise officer or other authority empowered by or under this Act has to determine and no injunction shall be granted by any court in respect of any action taken or to be taken by such excise officer or authority in pursuance of any power conferred by or under this Act.
