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 1] [Entire Act] State of Haryana - Section Section 46 in Haryana Fire Service Act, 2009 46. Bar of jurisdiction of courts. - No court shall entertain any suit, application or other proceeding in respect of any notice or order under this Act and no such notice or order shall be called in question.
