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] [Section 23JA] [Entire Act] Union of India - Subsection Section 23JA(4) in The Securities Contracts (Regulation) Act, 1956 (4)No appeal shall lie under section 23L against any order passed by the Board or the adjudicating officer, as the case may be, under this section.
