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The Motor Vehicles Act, 1988

94. Bar  on jurisdiction  of Civil  Courts.

No  Civil Court shall have jurisdiction to entertain any question relating to the grant of a permit under  this Act,  and no  injunction in  respect of  any action taken or  to be  taken by  the duly constituted authorities under this Act with  regard to the grant of a permit, shall be entertained by any Civil Court.









  

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