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] [Article 329A] [Constitution] Constitution Subarticle Article 329A(2) in Constitution of India (2)The validity of any such law as is referred to in clause (1) and the decision of any authority or body under such law shall not be called in question in any court.
