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Report No. 253

12. Bar to jurisdiction of Commercial Divisions and Commercial Courts :-

Notwithstanding anything contained in this Act, a Commercial Division or a Commercial Court 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.



Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015 Back




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