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 8] [Entire Act] Union of India - Subsection Section 8(2) in The Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 (2)Upon publication in the Gazette of India, every such amendment shall have the force of law and shall not be called in question in any court.
