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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976

(2)Save as provided by sub-section (1), no order made by the Competent Authority under section 4 or section 5 shall be called into question in any court or be subject to any appeal or a revision to any Authority or Tribunal under the principal Act.