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 1] [Section 20E] [Entire Act] Union of India - Subsection Section 20E(4) in The Railways Act, 1989 (4)A declaration made by the Central Government under sub-section (1) shall not be called in question in any court or by any other authority.
