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 25] [Entire Act] State of Punjab - Subsection Section 25(2) in The Punjab Lokpal Act, 1996 (2)Save as otherwise provided in section 21, no proceedings or decision of the Lokpal shall be liable to be challenged reviewed, quashed or called in question, in any court.
