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 7] [Section 19] [Entire Act] Union of India - Subsection Section 19(2) in The Terrorist And Disruptive Activities (Prevention) Act, 1987 (2)Except as aforesaid, not appeal or revision shall lie to any Court from any judgment, sentence or order including an interlocutory order of a Designated Court.
