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 Uttar Pradesh - Section Section 21 in Uttar Pradesh Dacoity Affected Areas Act, 1983 21. No appeal to lie unless otherwise provided No order passed and no decision made under this Act shall be appealable except as hereinafter provided.
