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 6] [Section 23] [Entire Act] Union of India - Subsection Section 23(2) in The Railway Claims Tribunal Act, 1987 (2)No appeal shall lie from an order passed by the Claims Tribunal with the consent of the parties.
