Section 11 — Bar of jurisdiction of Commercial Courts and Commercial Divisions.

The Commercial Courts Act, 2015
Notwithstanding anything contained in this Act, a Commercial Court or a Commercial Division shall not entertain or decide any suit, application or proceedings relating to any commercial dispute in respect of which the jurisdiction of the civil court is either expressly or impliedly barred under any other law for the time being in force.

Official Hindi (PDF) ↗

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