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 1] [Section 95] [Entire Act] Union of India - Subsection Section 95(3) in The Code of Criminal Procedure, 1973 (3)No order passed or action taken under this section shall be called in question in any Court otherwise than in accordance with the provisions of section 96.
