(2)[ Save as provided in sub-section (1), any order dismissing either wholly or in part an application made under sub-section (2) of section 15, or a direction made under sub-section (3) or sub-section (4) of that section shall be final.] [ Substituted by Act 68 of 1957, Section 7, for sub-Section (2) (w.e.f. 1.4.1958).]
