Section 15B(5) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(5)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974) the order of the Court of Sessions passed under this section shall be final and shall not be called in question before any Court.
