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] [Section 627] [Entire Act] Union of India - Subsection Section 627(3) in The Companies Act, 1956 (3)No appeal shall lie from the decision of a Judge of the High Court [or Tribunal, as the case may be] [Inserted by Act 11 of 2003, Section 122. ] under this section.
