LexSection 30 — Bar of jurisdiction.
The Collection of Statistics Act, 2008
No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the appropriate Government or the statistics officer or the agency is empowered by or under this Act to determine, and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.Open in Lexace · Ask the AI about this section