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 2] [Entire Act] State of Jharkhand - Section Section 27 in Jharkhand Control of Crimes Act, 2002 27. Saving as to orders. - No order made in exercise of any power conferred by or under this Act shall be called in question in any Court.
