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[Cites 0, Cited by 1] [Section 52B] [Entire Act]

State of Rajasthan - Subsection

Section 52B(5) in Rajasthan Forest Act, 1953

(5)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974), the order of the Court of Sessions passed under this section shall be final and shall not be called in question before any Court.