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 7] [Entire Act] State of Odisha - Subsection Section 7(2) in Shri Jagannath Temple Act, 1955 (2)Notwithstanding anything in any law but subject to the provisions of this Act, all orders made by the State Government under Sub-section (1) shall after publication in the Gazette, be final and shall not be questioned in any Court of law.
