Section 25C in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
25C. Jurisdiction barred.
- No order passed or action taken under section 25-A shall be called in question of any Court otherwise than in accordance with the second proviso to sub-section (3) of that section] [Explanation to section 25 and section 25-A, 25-B and 25-C added by Act IV of 1989.].[26 to 28. Repealed] [Sections 26 to 28 repealed by Central Act 41 of 1954.].
