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] State of Haryana - Section Section 23 in Punjab Habitual Offenders (Control and Reform) Act, 1952 23. Bar of jurisdiction of courts in questions relating to certain notifications. - No court shall question the competence of any authority making or issuing any notification, order or direction, under this Act.
