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] [Entire Act] NCT Delhi - Section Section 22 in Punjab Relief of Indebtedness Act, 1934 22. Bar of appeal or revision. - Save as otherwise expressly provided in this Act no appeal or application for revision shall lie against any order passed by a board.
