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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in The Court of Wards Act, 1977 (1920 A.D.)

(3)Every order made by [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] under sub-section (1) or sub-section (2), shall be final and shall not be called in question in any Court of law.