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] [Entire Act] Daman and Diu - Section Section 22 in The Goa, Daman and Diu Habitual Offenders Act, 1976 22. Bar of jurisdiction.— No court shall question the validity of any direction or order issued under this Act.
