Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 23 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956 23. Bar of Jurisdiction of Courts in questions relating to certain notifications No Court shall question the competence of any authority making or issuing any notification, order or direction, under this Act.
