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 228A] [Constitution] Constitution Subarticle Article 228A(c) in Constitution of India (c)no appeal or application for revision or review arising out of any judgment, decree or order made by any court in any such proceedings shall be entertained by any court, except the Supreme Court.
