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 7] [Section 273A] [Entire Act] Union of India - Subsection Section 273A(5) in The Income Tax Act, 1961 (5)Every order made under this section shall be final and shall not be called into question by any Court or any other authority.
