Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIX	Revival and Rehabilitation of Sick Companies
268	Bar of jurisdiction
Description	No appeal shall lie in any court or other authority and no civil court shall have any jurisdiction in respect of any matter in respect of which the Tribunal or the Appellate Tribunal is empowered by or under this Chapter and no injunction shall be granted by any court or other authority in respect of any action taken or proposed to be taken in pursuance of any power conferred by or under this Chapter.