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[Cites 0, Cited by 0] [Section 472] [Entire Act]

Union of India - Subsection

Section 472(7) in Bharatiya Nagarik Suraksha Sanhita, 2023

(7)No appeal shall lie in any Court against the order of the President or of the Governor made under article 72 or article 161 of the Constitution and it shall be final, and any question as to the arriving of the decision by the President or the Governor shall not be inquired into in any Court.